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State of Bihar - Section

Section 37 in Management and Working of the Forests

37. Produce removed by right-holders.

- Whenever practicable, produce removed by right-holders, or under privileges granted by Government shall be shown in registers similar to Form No. 6, but with necessary alterations in the headings.In the case of produce granted either free of charge or at concession rates to non-right holders for building their houses destroyed by fire or flood or to a public school or charitable institution, a book adjustment of the estimated value of the free grants or the concession made to them should be made in the accounts both in the revenue and the expenditure sides, thus necessitating a provision for both the receipts and the expenditure being made in the Forest Department Budget. Details of such grants shall be maintained in Form No.6.Register of free grants of forest...................Dn....................During ........... 20................... produce in the..................
Authority under which granted Range Village No. of right for holders Purpose for which granted Description Produce No. or quantity. Granted Value Remarks
Rs. P.
1 2 3 4 5 6 7 8 9
The value of produce removed by right-holders shall not be so adjusted in the accounts.