Section 16(3) in Jammu and Kashmir Kahcharai Act, 1994
(3)The Chief Conservator of Forests may authorise payment of remuneration to a person appointed to make collections of fluctuating Kahcharai;Provided that:-(a)such remuneration shall not exceed Rs. 3/2/- percent of the actual collections made;(b)no person who is or who has been a Kahcharai Officer shall be appointed to make such collections;(c)deductions on account of payment of remuneration are made from actual collections on spot].
