Section 26(1) in Himachal Pradesh Private Forests Act, 1954
(1)The Forest Settlement Officer shall when passing orders under section 25 -(a)prepare a list of the right-holders with their father's names, castes, residences and occupations of each;(b)decide what fraction of the timber and other forest produce of the forest notified under sub-section (3) of section 21 shall be allotted to the right-holders;(c)decide the maximum amount of timber and other forest produce to which each right-holder is entitled;(d)determine the number and description of the cattle, if any, which the claimant is form time to time entitled to graze in the area and the season during which such pasture is permitted;(e)consider the capacity of the area to supply without danger to its conservation, the requirements of the right-holders.
