Section 12 in The U.P. Village Forests Joint Management Rules, 1997
12. Apportionment of Income.
- The apportionment of the income out of sale of forest produce, and through fees, permits, compensation and other means under these rules shall be made in the following manner :-(i)The share of the Village Community in the income after deducting the cost of investment and after meeting rights and privileges shall be fifty per cent subject to the maximum of Rs. 50,000 in a year calculated from the date of the agreement referred to in Rule 3 :Provided that not more than fifty per cent of the share of the income of the Village Community shall be distributed to the members of the Village Community and remaining fifty per cent amount shall be spent on the community works including recycling of funds for the management of Village Forest.After apportionment of the income to the Village Community under clause (i) the rest of the income shall be apportioned to the owner of the land :Provided that half of the amount referred to in this clause shall be spent for the development of the Village Forest.Form I[See Rule 3]Agreement between the Governor of Uttar Pradesh and Village Forest Committee/Forest Panchayat for Village forestAn agreement made this.............. day of...............19......./20.......between the Governor on the one part and.......................Village Forest Committee/Forest Panchayat (hereinafter called the beneficiary) on the other. Whereas the beneficiary has requested the Divisional Forest Officer (hereinafter called the Forest Officer) and agreed to manage the land described in annexed Schedule I as per the provisions of the Uttar Pradesh Village Forest Joint Management Rules, 1997 and whereas the Forest Officer has satisfied himself, after making such inquiries as are deemed adequate and proper, and whereas the Forest Officer and the beneficiary have agreed upon the mutual assurances and undertaking hereunder contained to enter into the contract the agreement witnesseth as follows :
