(2)Claims to rights of the nature of easements, specified in Section 10 of the Forest Act.He shall record the evidence and decide on the claim in each case in the manner prescribed by the Code of Civil Procedure for adoption in appealable cases. He will also maintain, in addition to the Register in Form 'B' referred to in Rule 8 another Register in Form 'C' appended, for all claims that are disposed of. A true copy of the register in Form 'C' shall be forwarded to the Government along with his report under Section 14 of forest Act.When a claim refers partly to a land and partly to any right specified in Section 10 of Forest Act, the Forest Settlement Officer shall separate the claim into two parts and shall enter them in his Register as distinct claims.The description of claims admitted shall be clear and definite and shall give, in the case of land, their survey numbers and sub-numbers, exact extent, names of claimants in whose favour they are admitted and access thereto from outside the Reserve, In the case of admitted rights of way, their lengths and widths, and direction in the Reserve points at which they enter and leave it, and purpose for which they are admitted, i.e., whether for men only, or for men and cattle, or for men, cattle and carts; shall be clearly stated. Similarly in respect of temples, the space admitted, and the seasons during which they are visited, and the number of persons that usually gather for worship, shall be given.In cases in which appeals are preferred against his decision, the Forest Settlement Officer shall obtain copies of the appellate decisions which shall form part of the Forest Settlement record. A brief abstract of each appellate judgment shall also be prepared and entered in the appropriate column of the Register in Form 'C' reference being made in the 'Remarks' column to the number and data of such judgment.
