Section 44(3) in Himachal Pradesh Private Forests Act, 1954
(3)For the purposes of sub-section (2)-(a)the total expenditure shall include the allowance paid to the landlord concerned under clause (a) of sub-section (1) and any sum determined as compensation under sub-section (1) of section 31 or the value of anything taken from the forest under sub-section (3) of that section; and(b)the total income shall include the proceeds of confiscation or forfeiture for forest offences not committed by the landlord in respect of the forest or the forest produce thereof after deducting from such proceeds-(i)the rewards, if any, paid to informers and officers out of such proceeds, and(ii)such incidented expenses as may be fixed by the Forest Officer including that incurred for the storage, transport and sale of the articles or forest produce forfeited or confiscated.
