Section 5 in Rajasthan Forest (Settlement) Rules, 1958
5. Proposals for action under Section 4 of the Act and Form of Notification.
- (i) Before proposals for declaring certain areas at Reserved, Village or Protected Forest, under Section 4, 28, 29 and 30 of the Act are submitted to Government, it will be the primary duty of the territorial Conservators to consult the Divisional Revenue Com¬missioners and the Collectors concerned with regard to advisability of taking such areas under the Forest Department management.(ii)Notification under Section 4 shall be in the Form 'A'.
