Section 41 in The United Provinces Private Forests Act, 1948
41. Payment of allowances for, and net profits of vested forests to landlord.
(1)The State Government shall during the period of its control and management of any vested forest pay, at prescribed intervals, to the landlord of the area comprising-I. Forest-(a)an allowance calculated on the total area of the forest as determined by the Forest Officer at the rate of four annas per acre per annum or such higher rate not exceeding eight annas per acre per annum as the Forest Officer may, from time to time, by general or special order, determine, and(b)the net profits, if any, accruing from the working and management of the forest will be paid to the owner after deducting 10 per cent as the share of the State Government.II. Waste land--(a)No allowance will be paid; and(b)When all expenses incurred by the State Government for the afforestation of any such land have been recouped, the profits resulting from such afforestation shall, during the period the control of such land remains vested in a Forest Officer be paid to the owner after deducting 10 per cent as the share of the State Government.(2)For the purposes of calculating the net profits the total expenditure incurred on the working and management of the forest shall be adjusted against the total income from the working and management up to the date of account and the amount of any deficit shall be carried forward without interest from year to year till such amount is made up and surplus is effected.(3)For the purpose 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 28 or the value of anything taken from the forest under sub-section (3) 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 expenses 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.
