When the subject of a claim is so vaguely or indefinitely described by a claimant as not to be identifiable on the existing authenticated Revenue Survey maps, it shall be open to the Forest Settlement Officer to call upon the claimant to produce a map, showing the boundaries of the land claimed and the existing landmarks as noted on the Revenue Survey maps. If the claimant is unable to procure a professional surveyor for the purpose, the Forest Settlement Officer may appoint a surveyor for the purpose provided the claimant deposits a sufficient sum of money to cover the cost of the survey, including the remuneration for the surveyor.
