Section 17 in General Rules for the Localization and Demarcation of Enclosures in Reserved Forests
17. For interior demarcation, e.g., enclosures similar pillars should be built, but the clearing may be reduced to 1 metre. The marking of interior pillars should be in accordance with their purpose. Those which mark "enclosures" should bear the claim number of the settlement under which they were admitted.
As a distinction between interior and exterior pillars, the Government arrow and letters R. F. should be omitted from the former.
