(6)If not sufficient cause is shown against an order under sub-section (4) clause (b), the Collector may exclude such estate-holder or other person from the possession of the forest land and assume the direct management thereof for a term to be fixed by him:Provided that the gross income of the forest land, of which the direct management is so assumed, shall be paid by the Collector to the estate-holder or other person enniled thereto after deducting there form such amount by way of expenditure incurred in such management as may be determined by the Collector after giving to the estate-holder or other person, a reasonable opportunity of being heard.
