Section 6 in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992
6. Manner of payment of net amount.
(1)The Government shall appoint, by order in writing, a person having adequate knowledge and experience in matters relating to accounts, as Special Officer to assess the net amount payable under this Act by the Government to the grantee, after making deductions mentioned in section 7.(2)The Special Officer may call for the assistance of such Officers and staff of the Government as he may deem fit in assessing the net amount payable.(3)Where the gross amount payable to the grantee is equal to or less than the total amount to be deducted under section 7 no payment shall be made to such person by the Government.(4)If there is any difference or dispute regarding assessment of the amount the same shall be determined by the arbitrator under section 13.
