Section 8 in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
8.
(a)The following records will be prepared for every forest: -(i)Village wise Khasra of the forest as given in form 'B'(ii)A general statement as given in form 'C'.(iii)Allot of ways and paths open to public throughout the year vide form 'D'.(iv)Allot of temples open to public for worship vide form 'E'.(b)All those papers will be signed by the Forest Settlement Officer. The Forest Settlement Officer will finalise the inquiry and in case of the Reserved Forest submit a draft for final notification as required under section 20 of the Act. The summary report will be draw in form 'F'.(c)After publication of the final notification in the official Gazette, the Forest Settlement Officer will arrange to send a copy of the village map alongwith a list of khasra numbers included in the Reserved forest and the statement of rights and concessions admitted therein to the Divisional Forest Officer and the District Collector for making necessary entries in the Revenue Records. On the expiry of a period of one year from the date of final notification, the records will be deposited with the District Collector concerned.(d)The final notification shall be in the form 'G'.Case Work
