- If the Forest Settlement Officer admits in whole or in part any claim under Sub-section (2) of Section 12 he shall also record the extent to which the claim is so admitted specifying the number and description of the cattle which the claimant is, from time to time, entitled to graze in the forest, the season during which such pasture is admitted, the quantity of timber and other forest produce which he is, from time to time, authorised to take or receive, and such other particulars, as the case may require. He shall further record whether the timber or other forest produce obtained on such authorisation may be sold or bartered.
