(3)Where the claim admitted relates to a right of way or to a water course or to the use of water, the Forest Settlement Officer shall, either accept the voluntary surrender of the right by the claimant, with or without conditions, or pass an order for the continuance of the exercise of such right, subject to such conditions as may be agreed upon between the Forest Department and the claimant or in default of such agreement, as the Forest Settlement Officer, may impose.
