Section 60 in The West Bengal Private Forests Act, 1948.
60. Recovery of money due to Regional Forest-officer and lien on forest produce for such money.
(1)All money payable to a Regional Forest-officer under this Act or under any rule made under this Act, other than money payable in respect of the cost of management of a vested forest, and all money payable to such officer on account of the price of any forest-produce or on account of expenses incurred in the execution of this Act in respect of such produce shall, if not paid when due, be recoverable as a public demand under the Bengal Public Demands Recovery Act, 1913.(2)When any such money is payable for or in respect of any forest-produce, the amount thereof shall be deemed to be a first charge on such produce, and such produce may be taken possession of by a Regional Forest-officer until such amount has been paid.(3)If such amount is not paid when due, the Regional Forest-officer may sell such produce in the prescribed manner, and after payment of the costs of the sale the proceeds thereof shall be applied first in discharging such amount.(4)The surplus, if any, if not claimed within one year from the date of the sale by the person entitled thereto, shall be forfeited to the [Government] [Word substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.].
