(1)When the inquiry is completed, the Forest Settlement Officer shall pass an order specifying the particulars of such claim and admitting or rejecting it wholly or in part.(2)When the claim admitted relates to any of the following rights.-(a)a right of way ;(b)a right to a water course, or to a use of water ;(c)a right of pasture ;(d)a right to forest produce ;and if such right is for the beneficial enjoyment of any land or building, he shall record the designation, position and area of such land and the designation and position of such building.(3)When the right is a right to forest produce, he shall also record whether the forest produce obtained by the exercise of such right may be sold or bartered.
