Section 8(a) in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
(a)The following records will be prepared for every forest: -(i)Village wise Khasra of the forest as given in form 'B'(ii)A general statement as given in form 'C'.(iii)Allot of ways and paths open to public throughout the year vide form 'D'.(iv)Allot of temples open to public for worship vide form 'E'.
