Section 51(3) in The West Bengal Private Forests Act, 1948.
(3)If the forest-offence has been committed in respect of a controlled forest, the amount of any compensation paid to a Forest-officer empowered under sub-section (1) to accept such compensation, or such part of such amount as the Forest-officer deems equitable in the circumstances, may, at the discretion of the Forest-officer, be paid to the owner of the controlled forest; but the amount of any compensation not so paid to the owner of acontrolled forest and the amount of any compensation paid to such a Forest-officer if the forest-offence has been committed in respect of a vested forest shall be paid into the revenues of the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.].
