Section 8(2) in Andhra Pradesh Preservation of Private Forest Rules, 1978
(2)The amount of consideration payable to the land owner after deducting the amount actually incurred for felling, transport and other incidental charges and also the amount required to fully regenerate the area as specified by the State Government shall be deposited by the Divisional Forest Officer in a Commercial Bank or a Co-operative Bank in a joint Account of the land owner and the Project Officer, Integrated Tribal Development Agency concerned or such other officer authorised by the District Collector to be operated jointly by both of them.
