Section 42(1) in The Bihar Private Forest Act, 1947
(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.
