Section 18 in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
18. Guiding Principle.
- All these rights and concessions are meant for the satisfaction of personal bonafide requirements and subject to the condition that forests are to be maintained in perpetuity. The right of user or easement is always a limited one, it can never extend so as to destroy the servient estate. The right exists so long as the (servient) property is safe or continues to exist, because if the (servient) estate ceases to exist, the right ceases with it.So while dealing with the claims, the Forest Settlement Officer should see that the forests are not unduly burdened.
