Section 6(1) in Revenue Standing Orders Relating to Forest Settlement
(1)Board's Proceedings, dated the 3rd May 1889, Forest No. 257. - The District Forest Officer and the Forest Settlement Officer should refer, in the draft notifications under sections 4 and 16 of the Forest Act submitted by them, respectively, to the following features, chiefly:-(a)Surveyed and demarcated village boundaries and their marks;(b)Surveyed and demarcated field boundaries and kandam marks;(c)Roads, paths, rivers, canals, railways, etc.(d)Natural features, such as ridges or spurs of well-known hills, banks of rivers or streams, etc.(e)In the absence of other mark or features, forest boundaries and their marks.The description of boundaries should start from the north-west comer and go round the block along the northern, eastern, southern and western sides in order.With a view to secure uniformity in all the districts in the matter of boundary descriptions, both under sections 4 and 16, the following points should be attended to:-In surveyed and demarcated districts, the boundaries of reserves should follow the surveyed boundaries of field and villages adjoining the forest on the out side, or at any rate commence and end at village or field boundary marks. The advantage of this course is obvious, as an accurate and authentic tracing of the proposed reserves can at once be prepared from village maps. As the demarcation of village and field boundaries has already been performed, there will be no need in most cases for a fresh forest survey and demarcation in connection with the notification under section 4 and though the final demarcation for forest purposes should be complete in itself and independent of field stones, it will be greatly facilitated if the deviations from the village and field survey limits are only such as may be required to secure good boundary lines.It must be of course be understood that these instructions are not meant to apply to eases in which it is desired to leave a margin between the reserve and land now under cultivation or set aside as village poramboke.As regards unsurveyed tracts, in the absence of a sufficient number of natural features or other well-known land marks for a complete boundary descriptions, as many cairns as possible should be erected on sites which can be fixed with reference to some known point, the direction of the lines from one cairn to another and the distance between each cairn being at the same time given.
