Section 11 in Andhra Pradesh Forest Settlement Rules, 1969
11.
The Forest Officer attending the inquiry shall have rights and responsibilities similar to those of a defendant in a civil suit. He may cross-examine the witnesses who support claims; may produce evidence to rebut claims and may comment on any documents produced. He may pursue and take copies of any documents or evidence and no court fees shall be required of him. If the claimant desires to prefer an appeal against any decision, the Settlement Officer shall give him a duly stamped and certified copy of such decision and shall meet the cost from the contingencies of the Forest Settlement Office.
