Section 25 in The Forest (Conservation) Rules, 2003
25. Details of compensatory afforestation scheme:
(i)Legal status of the land identified to raise compensatory afforestataion;(ii)Details such as location, Survey or Compartment or Khasra number, area and distance from adjoining forest of each plot of non-forest area or degraded forest land identified for compensatory afforestation;(iii)Survey of India Toposheet (s), in original in 1:50,000 scale showing non-forest or degraded forest land identified for compensatory afforestation and adjoining forest boundaries enclosed? (Yes/No);(iv)Detailed compensatory afforestation scheme including species to be planted, implementing agency, time schedule, cost structure, etc. enclosed (Yes/No);(v)Total financial outlay for compensatory afforestation scheme;(vi)Certificates from the concerned Deputy Conservator of Forests regarding suitability of area identified for compensatory afforestation and from management point of view enclosed? (Yes/No);
