Section 16 in Jammu and Kashmir Kahcharai Act, 1994
16.
(1)Lambardari and Patwar cess.(2)No cess shall be levied on fluctuating Kahcharai dues.(3)The Chief Conservator of Forests may authorise payment of remuneration to a person appointed to make collections of fluctuating Kahcharai;Provided that:-(a)such remuneration shall not exceed Rs. 3/2/- percent of the actual collections made;(b)no person who is or who has been a Kahcharai Officer shall be appointed to make such collections;(c)deductions on account of payment of remuneration are made from actual collections on spot].
