111. [ Persons collecting timber entitle to recompense. [Substituted by G.N. of 7.10.1961.]
- Every person, whether a Forest Officer or not, who collects such timber, shall, regard being had to the amount spent and efforts made by him for such collection, be entitled to receive a recompense-(1)not exceeding 50 per cent, of the amount realised by Government by sale of such timber after deducting the cost, if any, incurred by Government for such sale and for storage, if the timber collected proves to be the Government property; and(2)not exceeding 50 per cent, of the estimated value, if the timber collected proves to be the property of any person other than Government.The amount of such recompense and estimated value shall be determined and paid,-(a)where such amount does not exceed Rs. 500 by such officer, not lower in rank than an Assistant Conservator of Forests, as the State Government may authorise in this behalf, and(b)in any other case, by the State Government.]
