Section 25(1) in The Bihar Private Forest Act, 1947
(1)The Forest Settlement Officer shall, when passing orders under Section 24,-(a)decide what fraction of the timber and other forest produce of the forest notified under sub-section (3) of Section 15 shall be allotted to the right holders;(b)prepare a list of the names, father's names, castes, residences and occupation of the right-holders;(c)decide the maximum amount of timber and other forest produce to which each right-holder is entitled;(d)determine the number and description of the cattle, if any, which the claimant is from time to time entitled to graze in the forest and the season during which such pasture is permitted;(e)consider the capacity of the forest to supply, without danger to its conservation, the requirements of the right-holders.
