Section 12(5) in Himachal Pradesh Private Forests Act, 1954
(5)The cost of the preparation of the working plan under sub-section (2) and (4) will be borne by the owner in the case of forests which will be at a profit and by Government in the case of forests run at a loss. Where the cost is payable by the owner such cost may be realised as arrears of land revenue when the landlord fails to pay it within the period to be specified by the Forest Officer.
