12. Provision for rights of pasture or to forest produce admitted.
- When the Forest Settlement Officer has admitted wholly or in part, and recorded under section 11, a claim to a right of pasture or to forest-produce, he shall, as far as possible, provide for the exercise of such right -(a)by altering the limits of the proposed reserved forest so as to exclude land of sufficient extent, of suitable kind, and in a locality reasonably convenient for the purposes of the claimant;(b)by recording an order continuing to the claimant a right of pasture or to forest-produce (as the case may be), subject to such rules as may be prescribed by the [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.].The order passed under clause (b) shall record, as far as practicable, the number and description of the cattle which the claimant is, from time to time entitled to graze, the local limits within which, and the seasons during which such pasture is permitted; orThe quantity of timber or other forest produce which the claimant is authorised to take or receive, the local limits within which, the season during which and the mode in which the taking of such produce Ls permitted; andsuch other particulars as may be required in order to define the extent of the right which is continued, and the mode in which it may be exercised.
