(2)An order passed under Cl. (b) of sub-section (1) shall record, as far as practicable-(i)where the right is a right of pasture, the number and description of the cattle which the claimant is, from time to time, entitled to graze, and the local limits within which, and the seasons during which such pasture is permitted ; and(ii)where the right is a right to forest produce, the quantity of such produce which the claimant is authorised to take or receive, and the local limits within which, the seasons during which, and the mode in which, the taking or receiving of such produce is permitted ; and(iii)whether the right is a right of pasture, or to forest produce, such other particulars as may be required in order to define the extent of the right which is contained, the mode in which it may be exercised and the extent to which the benefit thereof may be leased, sold or bartered.
