(4)For the purpose of sub-section (3),-(a)the total income shall include the proceeds of confiscation or forfeitures for forest offences not committed by the owner in respect of the forest or the forest produce thereof after deducting from such proceeds the rewards, if any, paid to informers and officers out of such proceeds;(b)The total expenditure shall include--(i)an amount equal to twenty percent of total income in lieu of supervision charges payable to Government;(ii)the value of any forest produce removed or any advantage gained by the owner after the date on which such forest or land is taken under management by Government;(iii)cost of management incurred on the pay and allowances of the Forest Department staff; and(iv)such incidental expense as may be incurred by the forest officer including that incurred for the storage, transport and sale of the articles or forest produce forfeited or confiscated.
