Section 42(3) in The Bihar Private Forest Act, 1947
(3)For the purposes of sub-section (2)-(a)the total expenditure shall include the allowance paid to the landlord concerned under clause (a) of sub-section (1) and any sum determined as compensation under sub-section (1) of Section 22 or the value of any thing taken from the forest under sub-section (1) of that Section; and(b)the total income shall include the proceeds of confiscations or forfeitures 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 incidental expense as may be fixed by the Forest Officer including that incurred for the storage, transport and sale of the articles of forest-produce forfeited or confiscated.
