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[Cites 0, Cited by 0] [Section 36(4)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(4)(b) in The Indian Forest Act, 1927

(b)The total expenditure shall include--
(i)an amount equal to twenty percent of total income in lieu of supervision charges payable to Government;
(ii)the value of any forest produce removed or any advantage gained by the owner after the date on which such forest or land is taken under management by Government;
(iii)cost of management incurred on the pay and allowances of the Forest Department staff; and
(iv)such incidental expense as may be incurred by the forest officer including that incurred for the storage, transport and sale of the articles or forest produce forfeited or confiscated.