Section 16(4) in The West Bengal Private Forests Act, 1948.
(4)Any amount paid as compensation by the Regional Forest-officer under sub-section (6) of section 10 out of the profits of a vested forest or paid as compensation by the Regional Forest-officer under sub-section (2) of section 25, and to be recouped under that sub-section from the profits of a vested forest, shall be included in the cost of management of such forest.
