Section 7 in Rajasthan Forest (Settlement) Rules, 1958
7. Records to be prepared.
(a)The following records will be prepared for every block:-(i)Village wise Khasra of the block as given in Form 'B'.(ii)A general statement as given in Form 'C'.(iii)A list of ways and paths open to public, throughout the year vide Form 'D'.(iv)A list of temples [Gurdwaras, Mosques and Churches] [Inserted by Notification F. 5(185) Forest/95, G.S.R. 2, dated 5.11.1996 (Published in Rajasthan Gazette Extraordinary: 4(Ga)(l),] open to public for worship vide Form 'E'.(v)A list of Fruit Trees belonging to private person vide Form 'F'.(vi)A list of villages situated in the forest block vide Form 'G'.(b)All these papers will be signed by the Forest Settlement Officer. The Forest Settlement Officer who will finalise the inquiry and in case of Reserved Forest blocks submit a draft for final notification as required under Section 20 of the Act. The summary report will be drawn in the Form 'I'.(c)After publication of the Final Notification in the Official Gazette, the Forest Settlement Officer will arrange to send a copy of the village map along with a list of Khasra numbers included in the Reserved or Protected Forests and the statement of rights and concessions admitted therein to the Divisional Forest Officer and the Collector for making necessary entries in the Revenue Records.On the expiry of a period of one year from the date of final notification, the records will be deposited with the Collector concerned.(d)The final notification shall be in the Form 'J'.Case Work
