Section 16 in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
16.
When the Forest Settlement Officer acts under section 16 and commutes a right of posture or of forest produce by a grant of money or land such commutation shall ordinarily be calculated as follows: -(a)If in money, at 20 years purchase of the annual value of the right as ascertained by the Forest Settlement Officer.(b)If paid for land, the assessment of the land should be equal to the annual value of the commuted right as estimate by the Forest Settlement Officer.
