It shall be the duty of the Forest Officer attending an enquiry before the Forest Settlement Officer to take special care that all customary tights known or believed to be enjoyed by any Forest Tribe, and important public rights of way in any of the forests or lands in respect of which the enquiry is being held, are brought to the notice of the Forest Settlement Officer, with a view to their being recorded and admitted by him. Such rights and privileges shall be entered in the Registers prescribed in Rules 8 and 18 as claims preferred on behalf of the public by the Divisional Forest Officer.
