Section 7 in Management and Working of the Forests
7. It is, without doubt desirable that a professional Forest Officer should be associated with the Forest Settlement Officer to assist and advice as to the action the latter may wish to take under Sections 15 and 16. The question whether a forest can be maintained or not under exercise of certain rights, and whether Section 15 or Section 16 is applicable to the case in point, is one demanding practical experience and professional knowledge and the advice of the Forest Officer, besides being useful as a means of pointing out what it is practicable to effect with due regard to the maintenance of the forest should also prove of material assistance in arranging for a settlement of all claims on a simple and stable basis.
The Forest Officer may be usefully consulted in the final selection of boundaries.
