12. Provision for right of pasture or to forest produce admitted.
(1)When the Forest Settlement Officer has admitted wholly or in part and recorded under the last foregoing section 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 to sufficient extent of a suitable kind, and in a locality reasonably convenient for the purposes of the claimant; or(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 State Government.(2)An order passed under Clause (b) of sub-section (1) shall record, as far as practicable:(i)where the right is the right of pasture, the number and description of the cattle which the claimant is from time to time entitled to graze and the local limits within which, and the seasons during which such pasture is permitted ; and(ii)where the right is the right to forest produce, the quantity of such produce, which the claimant is authorised to take or receive and the local limits within which, the season during which and the mode in which, the taking or receiving of such produce is permitted ; and(iii)whether the right is a right of pasture or a right to forest produce, such other particulars as may be required in order to define the extent of the right which is continued, the mode in which it may be exercised, and the extent to which the benefit thereof may be leased, sold or bartered.
