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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(3)(b) in The Bihar Private Forest Act, 1947

(b)the total income shall include the proceeds of confiscations or forfeitures for forest-offences not committed by the landlord in respect of the forest or the forest-produce thereof after deducting from such proceeds-
(i)the rewards, if any, paid to informers and officers out of such proceeds; and
(ii)such incidental expense as may be fixed by the Forest Officer including that incurred for the storage, transport and sale of the articles of forest-produce forfeited or confiscated.