Section 13 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
13.
(1)The Forest Settlement Officer, when passing any order under section 12, shall record, so far as may be practicable(a)the name, father's name, caste, residence and occupation of the person claiming the right; and(b)the classification, position and area of all field or groups of fields, if any, and the classification and position of all buildings. if any, in respect of which the exercise of such right is claimed.(2)If the Forest Settlement Officer admits in whole or in part any claim under section 12, he shall also record the extent to which the claim is so admitted, specifying the number and the description of the cattle which the claimant is, from time to time, entitled to graze in the forest, the season during which such pasture is permitted.
