Section 18 in The U.P. Private Forests Rules, 1950
18. Maintenance of revenue and expenditure accounts of vested forest.
(1)The accounts of revenue and expenditure in respect of every vested forest shall be maintained according to the rules in U. P. Financial Hand-book, Volume VII.(2)When the forests of two or more landlords are managed by the same staff, the apportionment of the cost of management shall be made in accordance with the areas of their respective forests :Provided that any special charges incurred solely on account of the management of any particular forest shall be debited solely to the account of the landlord of that forest.(3)The apportionment of the revenue derived from forest belonging to two or more landlords, when managed by the same staff, shall be made in accordance with the areas of their respective forests :Provided that the revenue derived from any individual forest shall be credited to the accounts of the landlord of that forest.(4)The account of Government forest shall be kept entirely separate from that of a vested forest.
