Section 4(3) in The M.P. Adim Jan Jatiyon Ka Sanrakshan (Vrakshon Me Hit) Rules, 2000
(3)The Sub-Divisional Officer (Revenue) on receipt of report of the Tahsildar in Form III shall satisfy himself to the correctness of the report and shall particularly ensure that there is nothing under cover which will lead to the exploitation of the Bhumiswami. He shall also visit the spot at least in 25% of the cases being forwarded to the Collector. He shall particularly ascertain that the demarcation is based on the revised and latest settlement records and in case the latter differ substantially with the old records, he shall further do necessary inquiry himself to verify the facts :Provided that in all cases where the Khasra number is adjoining Reserve or Protected Forests, or village forests, it shall be mandatory for the Sub-Divisional Officer to make local inquiries after spot inspection and to ensure that the Government or village Forests has not been included in the demarcation.
