Section 9 in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
9. Files.
(a)There will be a general file for every forest and separate files for each village for which claims are filed-by persons in their joint or individual capacity.General forest file will contain the following papers: -(i)The title page.(ii)Order sheet.(iii)A copy of the Government Notification under section 4 of the Indian Forest Act.(iv)The boundary description prepared.(v)The letter of authority from the Divisional Forest Officer.(vi)A copy of the proclamation under section 6.(vii)A consolidated sketch map of the forest.(viii)A consolidated village wise Khasra of the Forest.(ix)A list of ways and paths open to the public.(x)A list of temples.(xi)A list of boundary pillars.(xii)Acknowledgement from the Range Officer that alteration made preliminary boundry have been explained to him.(xiii)A summary of proceedings giving the gist of the claims preferred admitted or rejected.(xiv)A copy of the Draft Final Notification alongwith boundary description and Schedules of concessions and rights admitted.The village file will contain the following papers: -(i)Title page.(ii)Copy of proclamation duly served.(iii)Plaint or claim preferred in writing or orally.(iv)Written statement or reply of the Forest Department.(v)Evidence adduced(vi)Order sheet and decision.(vii)A tracing of the Revenue map of the village showing the forest boundary line.(viii)Miscellaneous papers.(b)Registers. - Two separate registers 'A' and 'B' will be prepared in the prescribed form as shown in the form 'B'.
