12. Order on claim to right-of way, water-course or pasture, or to forest produce.
(1)In the case of a claim to a right of a kind specified in Cl. (a), Cl, (b) or Clause (c) of Section 11, sub-section (1) the Forest Settlement Officer shall pass an order specifying the particulars of such claim and admitting or rejecting the same wholly or in part.(2)When a claim to any such right is admitted, if the right is for the beneficial enjoyment of any land or building the Forest Settlement Officer shall record the designation, position and area of such land or the designation and position of such building.(3)Where the right is a right to forest-produce, the Forest Settlement Officer shall record whether the forest produce obtained by the exercise of such right may be leased, sold or bartered, and such other particulars as may be necessary in order to define the existence, nature, incidents.and extent of the right.
