Section 23(1) in The United Provinces Private Forests Act, 1948
(1)The Forest Settlement Officer shall, when passing order under Section 22-(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 18 shall be allotted to the right-holders;(c)decide the maximum amount of timber and other forest produce which each right-holder is entitled;(d)determine the number and description of the cattle, if any, which the claimant is from time to time entitled to graze in the area and the season during which such pasture is permitted; and(e)consider the capacity of the area to supply without danger to its conservation, the requirements of the right-holders.
