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State of Bihar - Section

Section 35 in Management and Working of the Forests

35. Return showing Sales from forests of Produce cut by purchasers (Form No. 4).

- (i) All timber or other produce cut, collected and removed from the forest by consumers and purchasers will be entered in a monthly statement prepared in Form No. 4. The Range Officer will submit this return monthly to the Divisional Forest Officer who will file if in his office after check in guard books or have it bound.
(ii)Form No. 4 will show the sales, the proceeds of which are credited under Revenue head-II, arranged and totalled in horizontal lines according to subheads, and so much of the revenue under head-III, as is obtained by the sale of drift and waif wood and confiscated forest produce collected and removed by consumers or purchasers.
(iii)When leases are granted for certain fixed periods to collect produce and the revenue is payable in instalments an estimate should whenever practicable, be made of the quantity of produce removed, and the total estimated quantity should be shown in Form No. 4 once only. When the last instalment of revenue due is entered in that Form as having been received.
(iv)When the price of the produce entered in column 6 is only partially realised, or not realised at all, the number and date of the Conservators' sanction for deferring realisation should be noted in the column provided for this purpose.
(v)Any entry in Form No. 4. in which the rate differs from the sanctioned schedule of rates should be intialled by the Divisional Forest Officer in the "Remarks" column to show that the rate has been adopted under his orders.