Section 11(2) in Rajasthan Forest (Settlement) Rules, 1958
(2)The Forest-Settlement Officer is bound by law to take down in writing all statements of the claims made under Section 6 of the Act and to enquire into the same; and even in the case of practices not actually brought to his notice, under Section 6, it will be his duty to ascertain all that may be ascertainable on the subject from the records of the Government and the evidence of the persons likely to be acquainted with the same and to deal with such practices as if the claims thereto had been formerly preferred under Section 6. The inquiry should consequently not be confined to merely recording evidence produced by claimants or by the Forest Officer. The Settlement Officer should himself call for and examine any person whom he may think likely to have knowledge of the facts. The Forest Settlement Officer is responsible for seeing that every claim which he admits is absolutely clear and definite.
