Section 12 in Himachal Pradesh Private Forests Act, 1954
12. Preparation of a working plan.
(1)The Forest Officer may direct any owner of the notified forest to prepare within a specified period a working plan in the prescribed manner for management of the forest.(2)The owner of such notified forest may either himself prepare the working plan or request the Forest Officer to prepare a working plan on his behalf.(3)The Forest Officer may, after considering each working plan submitted to him, by an order in writing, accept or modify such working plan in such manner as he may consider necessary or substitute another working plan for it.(4)If any owner of such notified forest does not submit a working plan within the period specified under sub-section (1) or does not request the Forest Officer to prepare one on his behalf within the period specified in sub-section (2), the Forest Officer may prepare a working plan in respect of such forest.(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.
