(2)An order passed under Clause (b) of sub-section (1) shall record, as far as practicable:(i)where the right is the right of pasture, the number and description of the cattle which the claimant is from time to time entitled to graze and the local limits within which, and the seasons during which such pasture is permitted ; and(ii)where the right is the right to forest produce, the quantity of such produce, which the claimant is authorised to take or receive and the local limits within which, the season during which and the mode in which, the taking or receiving of such produce is permitted ; and(iii)whether the right is a right of pasture or a right to forest produce, such other particulars as may be required in order to define the extent of the right which is continued, the mode in which it may be exercised, and the extent to which the benefit thereof may be leased, sold or bartered.
