If the boundaries of the Reserved Forests are not surveyed by the Survey Department, the Chief Conservator of Forests shall make arrangements with the Survey Department to conduct a detailed Revenue Survey along the finally notified boundary of the Reserved Forests.AppendixForm of Proclamation under Section 6 of the Forest Act referred to in Rule 4Form 'A'Whereas, by a notification published at page .................................................... of the Kerala Government Gazette of the ..................................................... (here enter date) it is proposed to form in to a Reserved Forest all the land comprised within the limits specified in the schedule given below, it is hereby notified for general information that during the interval between the date of this Proclamation and the date fixed by Notification under Section 19 of the Act, hereafter to be published by the Government declaring the said land to be Reserved Forest:-(a)no new right shall be acquired in or over any of the lands included therein except under a grant or contract in writing made or entered into by or on behalf of the Government or on behalf of some person in whom such right or power to create the same was vested when this Proclamation is published.(b)no clearings shall be made for cultivation or any other purpose on the said land, nor shall any person remove any forest produce or set fire to such land or kindle or leave burning any fire in such manner as to endanger the same; and(c)no patta shall be granted for any part of the said land;(d)All persons, therefore, claiming any right in or over any of the said lands or to any of the forest produce thereof, are hereby required to state to the undersigned either personally and orally or by written statement within a period of six months from the date of publication of this Proclamation in the Gazette, the exact position or situation, extent and nature of the right claimed, specifying the Revenue Survey numbers and sub-numbers where such claims are for land, and to produce all the documents in support of such claims, which they possess.(2)All rights in respect of which no claims are preferred within the period specified above will, after the lands have been declared by Notification in the Government Gazette under Section 19 of the Forest Act to be a "Reserved Forest", become extinguished.Forest Settlement Officer.
