42. Payment of allowances for, and net profits of, private protected forest to landlord.
(1)The [State] [Substituted by A.L.O.] Government shall, during the period of their control and management of any private protected forest, pay, at prescribed intervals to the landlord of the forest-(a)an allowance calculated on the total area of the forest as determined by the Conservator of Forests at the rate of one anna per acre per annum or such higher rate not exceeding one anna and six pies per acre per annum as the [State] [Substituted by A.L.O.] Government may, from time to time, by general or special order, determine; and(b)the net profits, if any, accruing from the working and management of the forest:Provided that in case where the owner has after the publication of a notification under Section 14 and 21 continued to sell, without authority timber or other forest produce, the [State] [Substituted by A.L.O.] Government may, by special order forfeit the allowance fora specified period.(2)For the purpose of calculating the net profit, the total expenditure incurred on the working and management of the forest shall be adjusted against the total income from the working and management up to the date of account and the amount of any deficit shall be carried forward with interest at the prescribed rate from year to year till such amount is made up and surplus is effected.(3)For the purposes of sub-section (2)-(a)the total expenditure shall include the allowance paid to the landlord concerned under clause (a) of sub-section (1) and any sum determined as compensation under sub-section (1) of Section 22 or the value of any thing taken from the forest under sub-section (1) of that Section; and(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.
