- If the Forest Settlement Officer admits in whole or in part any claim under section 12, he shall record the extent to which the claim is so admitted, specifying as far as may be practicable,-(a)the name, father's name, residence, and occupation of the person claiming the right;(b)the designation, position and area of all fields or groups of fields (if any) and the designation and position of all buildings (if any) in respect of which the exercise of such rights is claimed;(c)in the case of rights of way, by whom they may be enjoyed, the width of the way, and whether for vehicular traffic or for men and cattle only, and the conditions, if any, attached to the right;(d)in the case of pasturage, the number and description of cattle which the claimant is from time to time entitled to graze in the forest, the season during which such pasturage is permitted, and any conditions attached to the rights;(e)in the case of forest produce, the quantity of timber or other forest produce which the claimant is entitled to take or receive, whether the benefit of such timber or other forest produce may be leased, sold or bartered and such other particulars as may be necessary in order to define the nature, incidents and extent of the right;(f)in the case of water, by whom and for what purposes the water may be utilised, and any condition attached to its use.
