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State of Rajasthan - Section

Section 16 in Rajasthan Forest (Settlement) Rules, 1958

16. Any religious place side the Block.

Form 'D'[Vide Rule 7(a)(iii)]List of ways and paths open to public throughout the year
S. No. Name of block Name of ways or paths Details of the ways or the paths Remarks
1 2 3 4 5
Form 'E'[Vide Rule 7(a)(iv)]List of Religious Places
S. No. Name of Block Name of religious place Details of religious place Name of the route which lead to religious place The date of the puja and fair, if any Area left out for religious worship and otherrelated activity Remarks
1 2 3 4 5 6 7 8
Form 'F[Vide Rule 7(a)69]List of fruit trees belong to private persons
S. No. Name of the block and tehsil Class of fruit tree The Name of the owner with parentage andresidence Quantity Details of rights Remarks
Fruits Flower Timber
1 2 3 4 5 6 7 8 9
Form 'G'[Vide Rule 7(a)(vi)]List of Forest Abadis
Name of the Block Name of the habitation The name of the headman of each family of thehabitation Number of houses admitted Name of the cattle including goats and admittedto free grazing Remarks
1 2 3 4 5 6
Form 'H'[Vide Rule 8]Register 'A'Register of claims preferred to lands, rights to forest or easements in the proposed reserved forest
S. No. Name of claiments Description and address of claimants Date of presentation of claims Nature of extent of claims preferred No. in register 'B' Remarks
1 2 3 4 5 6 7
Form H[Vide Rule 8]Register 'B'Register of claims to lands, rights to forest produce or easements in the proposed reserved forest
S. No. Name of claimants Date of presentation of claims No. of claim in Register 'A' Nature and extent of claims preferred Brief summary of the evidence adduced in supportof claims Brief summary of the Div. Forest Officer'sarguments and evidence produced by him Brief abstract of decision of the ForestSettlement Officer Brief abstract of decision, if any, of Court offinal appeal Settlement Remarks
1 2 3 4 5 6 7 8 9 10
Form 'I'[Vide Rule 7(b)]Summary Report of the Forest Settlement OfficerTo........................................................................Subject:— Final notification under Section 20 of the Rajasthan Forest Act pertaining to Block No........ in Range........... District........A preliminary notification for declaring the aforesaid Block as Reserved Forest under Section 4 of the Rajasthan Forest Act (Act No. XIII of 1953) was issued by the Rajasthan Government in Revenue Department vide Notification No.........dated....... published in the Rajasthan Rajpatra dated........Under Section 6 of the Act a proclamation in the adjoining villages of the block was issued for inviting objections within a period of three months.The Forest Settlement Officer heard the objections on the spot and decided the cases. The decisions on each files are appended.Period for filing objections is over and no appeal under Section 17 of the Act is pending with the Appellate Authority.The final draft under Section 20 of the Act alongwith a statement of Rights and Concessions and a map is enclosed for approval and publication in the Official Gazette.Signature of Forest Settlement OfficerForm 'J'[Vide Rule 7(d)]Notification(Under Section 20)Dated Jaipur, the May, 1958No........./- Whereas it was proposed by Notification..........dated........ to constitute the land specified below as Reserved Forest under the RajasthanForest Act (Act XIII of 1953);And whereas the period fixed by the said Act for the presentation of claimed to rights in these lands has expired and all claims if any, made have been disposed of;And Whereas the period for appeal from the orders passed on the said claims has elapsed and all appeals presented without such period have been disposed of;And Whereas all lands, if any, acquired for inclusion in the proposed forest. have become vested in the Government under the law of compulsory acquisition;Now, therefore, in exercise of the powers conferred by Section 20 of said Act, the State Government does hereby declare the said level to the Reserved Forest with effect from the day of subject to the provision that the villages named herein after shall have no right/continue to have the said rights to the extent appearing in the Abstract List (1) and enjoy no concession/concessions to the extent appearing in the Abstract List
(2)at such seasons within such portions of the said forest and under such rules as may from time to time be prescribed by the State Government.By Order of the GovernorSecretary to the Government
Specification of Government
District Tehsil Patti Mauza Approximate Area Remarks
1 2 3 4 5 6
Boundary description of block[Vide Rule 9C]
S. No. From Pillar No. To Pillar No. Distance in Chains & linksChinsLinks Direction Nature of Boundary line to next pillar
1 2 3 4 5 6
Note:— (1) Chain is equal to 66 ft. of 100 links.
(2)Measurement herein is of measurement on the ground.[Vide Rule 9(b)]The abstract list (1) of right in ............ Block .......... Range ........... Tehsil ......... District ...........
Number or names of forest block in the openportion of which these rights can be exercised Name of Patti Name of Village having rights Number of Houses Population Number of families Number of ploughs Number of cattle admitted to free grazing Timber for building in eft. in the log per annum
Dwelling Houses Cattle sheds (Misc. wood)
1 2 3 3a 3b 3c 3d 4 5a 5b
Description of Rights
Wood for agricultural implements (cubic ft. inthe log per annum) Firewood from falien wood (in headloads perannum) Charcoal for Blacks miths (in head loads perannum) Miscellaneous underwood Fooder Grass Fodder Grass for sale Grass for thatching Babar Green leaves for fodder Dry leaves
6 7 8 9 10 11 12 13 14 15
Description of Rights
Fruit and roots Bark of creepers Bamboos (in scores per annum) Stones for Buildings States Lime stone Irrigation channels Water for mills Fishing Burning Ghats Remarks
16 17 18 19 20 21 22 23 24 25 26
[Vide Rule 9(b)]The abstract list (2) of concessions in .............. Block ........... Range .......... Tehsil ........... District ............Concession are liable to withdrawn by the State Govt. at any time.
Number or names of forest block in the openportion of which these concessions can be exercised Name of Patti Name of Village having concessions Number of Houses Population Number of families Number of ploughs Number of cattle admitted to free grazing Timber for building in eft. in the log per annum
Dwelling Houses Cattle sheds (Misc. wood)
1 2 3 3a 3b 3c 3d 4 5a 5b
Description of Rights
Wood for agricultural implements (cubic ft. inthe log per annum) Firewood from falien wood (in headloads perannum) Charcoal for Blacks miths (in head loads perannum) Miscellaneous underwood Fooder Grass Fodder Grass for sale Grass for thatching Babar Green leaves for fodder Dry leaves
6 7 8 9 10 11 12 13 14 15
Description of Rights
Fruit and roots Bark of creepers Bamboos (in scores per annum) Stones for Buildings States Lime stone Irrigation channels Water for mills Fishing Burning Ghats Remarks
16 17 18 19 20 21 22 23 24 25 26
Form 'K'[Vide Rule 10]Khasra........ Block Range....... Forest Division.........Tehsil..... District
S. No. Name of village adjoining the block Number of survey station with distance Name of the pillar Distance of Chanda Line from which Off-set taken Off-set Distance from pillar to pillar Remarks
Right Left
1 2 3 4 5 6 7 8 9
Form 'L'[Vide Rule 11]Office of The Forest Settlement Officer-Proclamation(Under Section 6 of the Rajasthan Forest Act)Whereas a notification under Section 4 of the Rajasthan Forest Act, 1953 to constitute the land specified below as Reserved Forest has been issued by the Government and published in the Official Gazette No.......... date...... No. under Section 6 of the said Act,.......... Forest Settlement Officer....... do hereby publish and explain the following consequences which will ensue on the reservation of this Forest:-
(1)No fresh clearing or breaking of land for cultivation or any other purpose will be conducted.
(2)No fire will be kindled, kept or carried.
(3)No trespass by any person or cattle will be done.
(4)No felling or burning of a tree or removing of bark of any other kind of damage will be caused to the trees.
(5)No quarrying of stone, burning of lime or charcoal or collecting subjecting to any manufacturing process or removing of any forest produce will be performed.
(6). No hunting, shooting or fishing, poisoning of water or setting traps or snares will be done.It is, therefore, notified for the information of all concerned that any person claiming any right in or over the land or forest produce may within a period of 3 months from the date of this proclamation either present to me a written notice or paper before me and state the nature of such rights and the amount and particulars of the compensation (if any) claimed in respect thereof.No claim Nvi 11 be entertained after the expiry of the stipulated period.Signature of the Forest Settlement OfficerForm 'M'[Vide Rule No. 15 (iii)]Whereas the forest land and waste land shown in the First Schedule appended hereto are the properties of the Government or the Government has proprietary rights therein or the Government is entitled to the whole or any part of the forest produce thereof;And whereas the Government proposes to declare the aforesiad forest land and waste land as Protected Forest under sub-Section (1) of Section 29 of the Rajasthan Forest Act, 1953;And whereas the nature nrid extent of rights of Govermnent and of private persons in or over the aforesaid land have not yet been recorded in any manner,And whereas the Government further thinks that an inquiry into and record of the nature and extent of the rights of the Govermnent and the private persons in or over the aforsaid forest land or waste land are necessary but they will occupy such length of time as in the meantime to endanger the rights of the Government;Now therefore, in exercise, of the powers conferred by sub-Section (3) of Section 29 of the Rajasthan Forest Act, 1953 (Act No. 13 of 1953), the Government does hereby appoint the Forest Settlement Officer [.....] [Deleted by Notification. F.5(185) Forest/95, GSR 2, dated 5.11.1996(Published in Rajasthan Gazette Extraordinary 4 (Ga)(I), dated 17.7.1997).] to inquiry into and record the rights of the Government and of private person in or over the aforesaid forest land or waste land and such inquiry and record shall be made in the manner as far as practicable, provided in Sections 6, 7, 8, 10, 11(1), 12, 13, 14, 17, 18 and 19 of the said Act;And in further pursuance of the powers conferred by proviso to sub-Section (3) of Section 29 of the said Act, the Government of Rajasthan, pending aforesaid inquiry and record, does hereby declare the said forest land and waste land to be a protected forest but not so as to abridge or affect any existing rights of individuals or communities :And in further pursuance of the powers conferred by Section 30 thereof the Government further declares that the trees shown in the Second Schedule appended hereunder, in the said protected forest are reserved with effect from the date of publication of this notification in the Gazette and prohibits from the aforesaid date the quarrying of stone or burning of lime or charcoal or the collection or subjection to any manufacturing process, or removal of, any forest produce in the said forests, and the breaking up or clearing for cultivation or for building, for herding cattle or for any other purpose, of any land in the said forest.I Schedule (forest land and waste land)II Schedule (trees reserved)Form 'N'[Vide Rule 15(iv)]Office of the Forest Settlement Officer ProclamationAs notification under Section 29 of the Rajasthan Forest Act, 1953 to constitute the land specified as protected forest has been issued by the Government and published in the Rajasthan Rajpatra No....... dated.....and further in pursuance of the powers conferred by Section 30, the trees shown in the second schedule have been reserved and quarrying of stone, burning of lime or charcoal, removal of any forest produce, breaking up or clearing for cultivation or for buildings etc., have been prohibited but not so as to abridge or affect any existing rights of individuals or communities, I .......... Forest Settlement Officer [.....] [Deleted by Notification. F.5(185) Forest/95, GSR 2, dated 5.11.1996(Published in Rajasthan Gazette Extraordinary. 4 (Ga)(1), dated 17.7.1997).] notify for the information of all concerned that any person claiming any right in or over the land or forest produce may within notice or appear before me and state the nature of such rights and the amount and particulars of the compensation (if any) claimed in respect thereof.No claim will be entertained after the expiry of the stipulated period.Signature of the Forest Settlement OfficerForm 'O'[Vide Rule 15(v)]Whereas the nature and extent of rights of the Government and of private persons in or over the forest land and waste land comprised in the Schedule hereto appended have been inquired into and recorded in accordance with the notification No....... dated ...... issued under sub-Section (3) of Section 29 of the Rajasthan Forest Act,1953 (Rajasthan Act No. XIII of 1953).Now, therefore, in exercise of the powers conferred by sub-Section (1) of Section 29 of the said Act, the State Government does hereby declare that the provisions of Chapter IV of the said Act shall apply to the said forest land and waste land, which shall hereafter be called a Protected Forest.Form 'P'[Vide Rule 28(1)]The quantity of timber required for Agricultural purposes by the Cultivators
Name of items Quantimber Type of Dimension C.F.T. Duration Remarks
Girth Length
1 2 3 4 5 6 7 8
Agricultural Implements
1. Hal 1 Dhokra 2 ft. 4 ft. 1.00   Yearly
2. Kuli 1 ” 2 ft. 5 ft. 1.25   yearly
3. Jura 1 ” 2 ft. 4 ft. 1.00    
4. Oila 1 ” 1 ft. 4 ft. 0.02    
5. Nai 1 ” 2 ft. 4 ft. 1.00    
6. Dandi Kuli-Ki 2 ” 1 ft. 10 ft. 0.06    
7. Nejna 1 ” 6 ft 3 ft. 0.06    
8. Chau 1 ” 6 ft 2 ft. 0.65    
9. Muslia 2 ” 1½ ft. 6 ft. 0.84    
10. Gargari 1 ” 1 ft. 2 ft. 0.12    
11. Degra 1 ” 1 ft. 8 ft. 0.05    
      21½ ft. 52 ft. 6.06    
12. Pat 3 ” 2 ft. 6 ft. 1.51    
13. Hal 3 ” 2 ft. 10 ft. 2.51    
14. Bhon 2 ” 2 ft. 2 ft. 0.75    
  6 ft. 18 ft. 4  
Forest Produce per family for 10 years
15. Danda 200 Dhokra 8 ft. 8 ft. 73    
16. Mayal 2 ” 2 ft. 12 ft.      
17. Balinda 3 ” 2 ft. 25 ft.      
18. Balidiya 6 Small Dhokra 1 ft. 25 ft.      
  Tenth Year   13 ft. 70 ft. 73.00    
  Per year         7.00 approximate