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State of Tamilnadu - Section

Section 5 in Revenue Standing Orders Relating to Forest Settlement

5.

The details of the several operations are as follows:-
(i)The District Forest Officer will first select and demarcate the proposed reserve with the aid of his maps, if any. The demarcations will be preliminary and the marks temporary. The temporary boundary marks may be flag, or cross-sticks, etc., on bamboo poles fixed in small piles of rough stones or mounds of earth. When maps are available, the District Forest Officer will mark on the taluk map or atlas sheets, the approximate limits of the proposed block and will either (a) have the map prepared under his own orders, or (b) if unable to do so, will send a tracing of the taluk map or atlas sheets to the Survey Officer.
(ii)When the District Forest Officer finds that with or without the aid of the village survey map, he can himself get the map accurately and expeditiously prepared, he should adopt this course with a view to save the time necessarily required to obtain the map from the Survey Office in the way described in clauses (iv) to (vi) below.
(iii)Where no village maps are available, the District Forest Officer should demarcate by cairns and any other permanent objects, and complete the draft notification as under section 4, independently, after surveying and preparing the map, if he is able to do so.
(iv)If the District Forest Officer finds it necessary to send the tracing to the Survey Office, a map will be prepared in that office on the 16 or 8 inch scale by cutting out village maps, if there are any, and joining them together. If there are no village maps, the taluk map will be enlarged to the 8-inch scale, the position being shown of any G.T. points, revenue survey. The odolite stations or other survey marks that may be within the limits of or adjacent to the proposed reserve.
(v)The map will then be sent to the District Forest Officer who should get the temporary forest boundary marks entered on it as correctly as possible by a surveyor trained to the revenue system of survey. This should be done with chain and offset pole when there is a village map or with plane-table and chain when the map is an enlarged taluk map. In both cases, the work must be checked by careful measurement to survey marks shown on the map. The surveyor must keep a record of measurement so that his work can afterwards be checked in the Survey Office.
(vi)The map with the record of measurement may then, if necessary, be sent back to the Survey Office to be checked and reduced to the 8 inch scale, and it will finally be returned to the District Forest Officer.
(vii)With the completed map, the District Forest Officer will draw the draft notification under section 4 and forward it with the map to the Collector for transmission to the Chief Conservator of Forests and the Government.
(viii)The map will, in due course, be returned to the District Forest Officer who will forward it to the Forest Settlement Officer.
(ix)With the map in his hand, the Forest Settlement Officer accompanied by a competent Forest Officer will perambulate and inspect the reserve, and will as settlement proceeds, with the aid of a surveyor deputed by the District Forest Officer, if such, be available mark on it such changes in the proposed boundary as he may order, after bearing the parties interested and the District Forest Officer on the matter, and such other corrections as the map may require.
(x)The Forest Settlement Officer must invariably record in note-book in his own hand, at the time, the result of his inspection and perambulation. Lists differences discovered or of alternative and exclusion to be made must be authenticated by his signature and communicated officially to the District Forest Officer.
(xi)The survey should keep a record of measurement for all changes made in the boundary during settlement, so that the District Forest Officer or the Survey Office can afterwards check the accuracy of the plotting of the revised boundary.
(xii)The Forest Settlement Officer's settlement should be made from a camp in the immediate neighbourhood of the proposed reserve and he should, as far as possible, complete the settlement of the whole block at one time so that he may not have to return it again and that the time of the Forest Officer attending the inquiry may not be wasted.
(xiii)The Forest Settlement Officer will draft the notification under section 16 for the correctness of which he will be held responsible. In framing the description of boundaries for the notification under section 16, the numbers of the revenue survey (non paimash) fields through which the boundaries rim should, as far as possible, be given.
(xiv)Both the map and the notification should be signed by the Forest Settlement Officer and the District Forest Officer to show that both officers have verified their accuracy.
(xv)Both the map and the notification should be prepared and signed at the same time and place at which the settlement enquiry has been held. Where this is for any reason, not found possible, full reasons should be given for the adoption of any other course.
(xvi)When a notification under section 16 has been issued and a block becomes finally reserved, the District Forest Officer should lose no time in replacing the temporary boundary marks by permanent demarcation. The permanent marks should, of course, occupy the exact position of the temporary marks or of other marks substituted for them, which may have been finally approved by Government.
(xvii)The District Forest Officer should then fair copy the boundaries of the reserve on a clean copy of the map.
(xviii)If the area of the reserve is not more than 10 square miles, any details of the interior of the reserve which may not already be shown in the map should, then, be filled in, under the direction of the District Forest Officer, by the surveyors placed at his disposal. When this is done, the map, together with the records of measurement mentioned above in clause (xi), should be sent to the Survey Office for the preparation of the final map.
Of this final map, 50 copies should be obtained for distribution as shown below:One copy to Government (coloured).One copy to Chief Conservator of Forests (coloured).Twenty copies to the Conservator (5 colour and 15 uncoloured).Twenty-five copies to the District Forest Officer and his subordinates (5 coloured and 20 uncoloured).Three copies in reserve for sale, etc.
(xix)When the area of the reserve exceeds 10 square miles, the missing interior details need not be filled in by the departmental surveyors; but the maps showing the boundary with the record of measurement should be sent through the Conservator to the Superintendent, Survey of India, by whom the final map will be prepared. The same number of copies will be printed for distribution as shown in statement below. If there should be any doubt regarding the necessity for this reference to the Superintendent, Government of India Survey, and if there should be reason to consider that the map can be completed by the departmental surveyors with sufficient accuracy, reference should be made to the conservator; and if necessary, to Chief Conservator of Forests for orders.
Descriptions Supply to Conservator Supply to District Forest Officer
Chief Conservator of Forest and Government Conservator Working-Plan Officer Spare and for sale Total District Forest Officer Range Officer Spare Total Grand total
1 2 3 4 5 6 7 8 9 10 11
Cut, folded and mounted, coloured 2 2 1 - 5 2 1 - 3 8
Uncut, backed with cloth, coloured - 1 1 - 2 1 1 - 2 4
Cloth maps, coloured - 1 1 - 2 1 1 - 2 4
Blueprints, unmounted - 1 1 - 2 1 - - 1 3
Black prints, unmounted, coloured - - - 4 4 - - 3 3 7
Black prints, unmounted uncoloured - - 2 8 10 - - 14 14 24
Total 2 5 6 12 25 5 3 17 25 50
*When parts of more than one range are includedin a sheet, the full supply must be provided for each range.