Section 1 in General Rules for the Localization and Demarcation of Enclosures in Reserved Forests
1.
The work of demarcation must be carried out by the Forest Department as the forest Settlement Officer has neither establishment nor funds and as the Revenue Department is only incidentally concerned. This should be done wherever possible, in a preliminary fashion, before the notification under section 4 is sent up and may be finally completed after the notification under section 16 has been issued. If there is doubt or dispute, the preliminary demarcation may be postponed, until by the Forest Settlement Officers' decision, the boundaries are authoritatively settled.
