Section 25(2) in The Bihar Private Forest Act, 1947
(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 the value to be attached to such entries under such law;(b)any evidence to show the amount of forest-produce which the right holders have taken from the forest notified under sub-section (3) of Section 15 for their fuel or other domestic or agricultural purposes;(c)any evidence to show the attempts if any, made by the landlords of the right-holders to preserve the said forest; and(d)any other evidence to show the respective rights of the landlord and right-holders in the said forest; and(e)the extent of forest not included in the forest notified under subsection (3) of Section 15 and still available for exercise of the rights of right holders.
