The Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Rules, 2007
FORM - B
CLAIM FORM FOR COMMUNITY RIGHTS
[See rule 11(1)(a) and (4)]
1. Name of the claimant(s):
a. FDST community: Yes/ No
b. OTFD community: Yes/ No
2. Village:
3. Gram Panchayat:
4. Tehsil/ Taluka: 5. District:
| Nature of community rights enjoyed: 1. Community rights such as nistar, if any: (See Section 3(1)(b) of the Act) 2. Rights over minor forest produce, if any: (See Section 3(1)(c) of the Act) 3. Community rights a. Uses or entitlements (fish, water bodies), if any: b. Grazing, if any c. traditional resource access for nomadic and pastoralist, if any: (See Section 3(1)(g) of the Act) 4. Community tenures of habitat and habitation for PTGs and pre-agricultural communities, if any: (See Section 3 (1)(e) of the Act) 5. Right to access biodiversity, intellectual property and traditional knowledge, if any: (See Section 3 (1)(k) of the Act) 6. Other traditional right, if any: (See Section 3(1)(l) of the Act) 7. Evidence in support: (See Rule 13) 8. Any other information |
Signature / Thumb Impression of the Claimant (s):
The Scheduled Tribes and Other Traditional Forest Dwellers
(Recognition of Forest Rights) Rules, 2007
Government of India
Ministry of Tribal Affairs
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