9. Realisation of the cost of preparation of a working-plan.
(1)The cost of preparation of the working-plan under sub-rule (3) or sub-rule (4) of Rule 7, shall, if the working-plan shows that the forests will be run at a profit be paid by the owner within a period to be specified by the Conservator. If the owner does not pay the cost within the period specified, it may be recovered as an arrear of land revenue under sub-section (5) of Section 13.(2)In cases of forest which, according to the working-plan prepared under Rule 7, will not be run at a profit, the cost shall be borne by Government.
