Section 23(2) in The United Provinces Private Forests Act, 1948
(2)In deciding what fraction of the timber and other forest produce shall be allotted to the right-holders, the Forest Settlement Officer shall have regard to-(a)the entries in any record-of-rights prepared and finally published under any law for the time being in force and value to be attached to such entries under such law;(b)the amount of forest produce which the right-holders have taken from the area notified under sub-section (3) of Section 18 for their fuel or other domestic or agricultural purposes;(c)the attempts, if any, made from time to time by the landlords or the right-holders to preserve the said forest or utilize the said waste land;(d)any other material showing the respective rights of the landlord and right-holders in the said area; and(e)the extent of land not included in the area notified under subsection (3) of Section 18 and is still available for exercise of the rights of right-holders.
