Section 6(14) in Revenue Standing Orders Relating to Forest Settlement
(14)Board's Proceedings, Miscellaneous No. 1488, L. R. and S., dated the 13th May 1932, Board's Proceedings Miscellaneous No. 2672, L. R. and S., dated the 8th September 1932, Board's Proceedings Miscellaneous No. 813, L. R. and S., dated the 14th March 1933, and Board's Proceedings Miscellaneous No. 1450,.L. R. and S., dated the 23rd May 1933. - The original records of all forest settlement enquiries relating to each reserve should be kept in separate bundles, between paper card boards or wooden planks in wooden boxes or almirahs. The packets as well as the boxes or almirahs should be sealed with the seal of the Collector. A copy of the list of contents of each packet should be on record in the District Forest Office. When the District Forest Officer desires access to the records of any reservation, he should make a written indent signed by himself, to the Collector. The Collector should satisfy himself that the contents of each packet are complete on its return from the District Forest Officer, who would be personally responsible for the safe custody of the records when they are in his office. The Collector should, on or before the 15th April, furnish the Conservator of Forests concerned with an annual certificate of the verification of the number of sealed packets and boxes in his custody. It shall be the duty of the Conservator to satisfy himself during his periodical inspection of District Forest Officers in such manner as he may deem fit, that these rules are being observed.
