Section 21 in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
21. [ [Substituted vide Amendment H.P. Government Notification No. 15-2/73-Section F. dated 3.10.1975.]
] (1) After the file as per Rule 21 (vii) is prepared and completed, the Collector Forests shall draw summary report of the proceedings in the form 'N' After expiry of period of appeal and revision he will also prepare draft for notification in form 'M' Alongwith these two forms, he will also submit copies of abstract of right and concessions in form 'G' and his orders to the Chief Conservator of Forest through the Conservator of Forests concerned for getting notification issued by the Government under Section 29( 1) of the Act.(2)Simultaneously Boundary Register of Forests also be compiled and authenticated by the Collector Forests and the Divisional Forests Officer concerned which will remain with the Divisional Forest Officer".["22. [Inserted vide Amendment H.P. Government Notification No. 15-2/73-S.F. dated 3.10.75.]] On receipt of record mentioned in Rule-21(1) the Chief Conservator of Forests will submit the same to the Government for issuance of notification under provisions of the Act."["23. [Inserted vide Amendment H.P. Government Notification ibid.]] The State Government shall publish the notification in the Official Gazettee and thereafter the Collector Forests shall arranged to send a copy each of the Forests map, Field Book, a list of Khasra Numbers included in the Protected Forest, his orders, abstract of right and concession in form 'G' and Government Notification to the District Collector concerned for making entries in the revenue record. A copy each of record mentioned in clauses (d), (e), (f), (g), (j), (k) and (l) of Rule 20 (vii) alongwith a copy of forest map and Government, notification shall also be sent to the Divisional Forest Officer concerned. Thereafter the forest file as referred to in Rule 20(vii) and the record referred to in clauses (a), (b) and (c) of Rule 20(ii) together with Inspection Note Books etc., and Government, notification will be properly indexed, catalogued and bound in suitable volumes and deposited with the District Collector concerned.
