Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Bihar - Subsection

Section 69(5) in Management and Working of the Forests

(5)Check of revenue mainly entail the checking of payments due by lessees or purchasers who are paying for forest produce by instalments, and Divisional Officers should either keep up themselves or require their Accountant to send them every month the form in which such instalments are originally written up and subsequent payments entered as they are shown from time to time. From this, the Divisional Forest Officer will become aware of instalments which become overdue and can take action for their recovery. Other items include the realisation of compensation for forest offences. This is usually dealt with by the Accountant, who should be responsible that outstandings are realised without undue delay. These items do not ordinarily come to the notice of the Accountant General.