Section 3 in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992
3. Grant to which Act applies.
- This Act shall apply to all grants of management, supervision or control over forest and waste lands made or granted by or on behalf of the Government in favour of the Ex-chief or Exruler of a princely estate of Kutlehar which contain all or any of the following terms and conditions, namely:-(a)the grantee may manage the forests and appropriate part of the income derived therefrom as managerial charges ;(b)the grantee may appropriate for his own use trees standing, or other forest produce derived therefrom subject to the payment of royalty at the rates, specified in the deed or revenue or forest settlement records evidencing such grant, in respect of the timber or forest produce, as the case may be, taken out of the land;(c)tree value at a nominal rate has to be paid when the land is cleared; and(d)the grantee is not liable to pay any assessment or rent or he is liable to pay only nominal assessment or rent for the grant.
