Section 12(a) in The Himachal Pradesh Forest (Settlement) Rules 1965, As Amended By First Amendment Rules 1975
(a)As soon as practicable after issue of the proclamation, the Forest Settlement Officer should visit the village in the neighbourhood of the proposed Reserve Forest. He should inspect as much as possible of it and afford the people likely to be effected by the proposed reservation, full opportunity for putting forward their claims for the spot.
