Section 17(5) in The West Bengal Private Forests Act, 1948.
(5)The [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by general or special order exempt any private forest in a notified area from the payment of any cess imposed under sub-section (1) or of any portion of such cess for such period as may be specified in such order.
