Section 3(b) in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992
(b)the grantee may appropriate for his own use trees standing, or other forest produce derived therefrom subject to the payment of royalty at the rates, specified in the deed or revenue or forest settlement records evidencing such grant, in respect of the timber or forest produce, as the case may be, taken out of the land;
