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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Himachal Pradesh - Subsection

Section 44(3)(b) in Himachal Pradesh Private Forests Act, 1954

(b)the total income shall include the proceeds of confiscation or forfeiture 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 incidented expenses as may be fixed by the Forest Officer including that incurred for the storage, transport and sale of the articles or forest produce forfeited or confiscated.