Section 41(3)(b) in The United Provinces Private Forests Act, 1948

[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(3)(b) in The United Provinces Private Forests Act, 1948

(b)the total income shall include the proceeds of confiscations or forfeitures 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 incidental expenses as may be fixed by the Forest Officer including that incurred for the storage, transport and sale of the articles of forest produce forfeited or confiscated.

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State of Uttar Pradesh - Subsection

Section 41(3)(b) in The United Provinces Private Forests Act, 1948