Section 41(1) in The United Provinces Private Forests Act, 1948
(1)The State Government shall during the period of its control and management of any vested forest pay, at prescribed intervals, to the landlord of the area comprising-I. Forest-(a)an allowance calculated on the total area of the forest as determined by the Forest Officer at the rate of four annas per acre per annum or such higher rate not exceeding eight annas per acre per annum as the Forest Officer may, from time to time, by general or special order, determine, and(b)the net profits, if any, accruing from the working and management of the forest will be paid to the owner after deducting 10 per cent as the share of the State Government.II. Waste land--(a)No allowance will be paid; and(b)When all expenses incurred by the State Government for the afforestation of any such land have been recouped, the profits resulting from such afforestation shall, during the period the control of such land remains vested in a Forest Officer be paid to the owner after deducting 10 per cent as the share of the State Government.
