Section 21(2) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(2)In the case of miscellaneous revenue derived from forests-(a)when the forests are under the control of the Manager of the inam estate alone and not administered by the Forest department-(i)ten per cent, of such revenue, if no special staffs employed in connection with the management of the forest;(ii)the actual expenditure incurred on account of the special staff, if any such staff is employed for the management of the forest or 15 per cent of the revenue derived from the forest, whichever is less;(b)when the forests are administered by the Forest department, the actual expenditure incurred on the administration and maintenance of the forests plus 5 per cent, of the same as centage charges towards the cost of supervision of the administration by superior staffer 15 per cent of the revenue derived from the forest, whichever is less.
