Section 2 in General Rules for the Localization and Demarcation of Enclosures in Reserved Forests
2.
The preliminary identification or localisation should be performed by the local revenue officials who should co-operate for this purpose with the forest officials and any delay on their part should be brought to the Collector's notice. The final and authoritative localisation is performed when the Forest Settlement Officer passes his decision. In this case, as in the case of demarcation, the preliminary work may, in case of doubt or dispute, be postponed, until the Forest Settlement Officer's decision settles the matter.
