Section 7 in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
7.
The demarcation or survey of Forest boundaries will be undertaken on Patwar or Forest Survey maps, for this purpose the Forest Settlement Officer will arrange to get the tracings of the latest Settlement map of the village having the said reserve or from the original survey sheet and proceed with the work of demarcation or survey as the case may be by taking compact areas.The Patwari will be first proceed to the village in North West of the Forest and start work with the help of neighbouring 'Mustkil' points viz; walls, boundary pillars, Mustkil paths and survey the former boundary by preparing the field Book. He will plot the days work everyday and the Forest Kanungo in his weekly inspection will check the work on the traces. The details of the boundary line with regard to the checking will be recorded in the Inspection Book. The Patwari, Pardhan Gram Panchayat or the village Lambardar and the Forest Guard will also remain with the Forest Patwari. The Forest Naib Tehsildar will not ink the line of dispute and will report such case to the Forest Settlement Officer On receipt of his final order the disputed line will be inked. The record will work will be done during the rainy season or in any other season keeping in view the climatic conditions of the area.In unsurveyed areas where survey also has been undertaken the Patwari will prepare the Surhadi register of the Forest as per form 'I' which will also be checked by the Forest Naib Tehsildar, the Tehsildar and the Forest Settlement Officer at the time of their respective inspections of the forest.
