Section 8 in Rajasthan Forest (Settlement) Rules, 1958
8. (a) Files.
- These will be a general file for every block and separate file for each village and for claims filed by person in individual capacity.General Block File will contain the following papers :-(i)The title page.(ii)Order sheet.(iii)A copy of the Government Notification under Section 4 or 29 of the Rajasthan Forest Act.(iv)The boundary description prepared.(v)The letter of authority from the Divisional Forest Office.(vi)A copy of the Proclamation under Section 6.(vii)A consolidated sketch map of the block.(viii)A consolidate village wise Khasra of Block.(ix)A list of ways and paths opened to the public.(x)A list of temples.(xi)A list of Fruit trees belonging to private persons.(xii)A list of villages situated in the block.(xiii)A list of boundary pillars.(xiv)Acknowledgement from the Range Officer that alterations made in the preliminary boundary has been explained to him.(xv)A summary of proceedings giving the gist of claims preferred and admitted and rejected.(xvi)A copy of the Draft Final Notification alongwith Boundary Description and Schedule of concessions and rights admitted.The village file will contain the following papers:-(i)Title page.(ii)Copy of proclamation duly served.(iii)Plaint or claim preferred in writing or orally.(iv)Written statement or reply of the Forest Department.(v)Evidence adduced.(vi)Order sheet and decision.(vii)A Tracing of the Revenue Map of the village showing the Forest boundary line.(viii)Miscellaneous papers.(b)Registers. - Two separate Registers 'A' and 'B' will be maintained in the prescribed Form as shown in the Form 'H'.
