Section 8 in Andhra Pradesh Preservation of Private Forest Rules, 1978
8.
(1)Where permission is granted, the cutting and transportation and sale of specified trees shall be done by the Divisional Forest Officer departmentally in such manner as may be specified in an order by the State Government.(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.(3)The District Collector shall take all necessary precautions to protect the land owner from exploitation, by ensuring proper utilisation of the deposited amount for the best of the interests of the land owner and for this purpose he may exercise such check on the withdrawal of the amount from the Bank as he may deem fit.
