Section 8(3) in The West Bengal Private Forests Act, 1948.
(3)After considering in the prescribed manner the application made under sub-section (2) and any evidence that may be produced in support thereof, the Appellate Committee shall state in writing its opinion as to whether or not a loan should be given, and, if it recommends the grant of a loan, shall forward the application to the officer empowered under sub-section (1) with its opinion, stating the reasons for such recommendation and specifying the following particulars, namely :-(a)the amount of the loan that should be granted and the rate of the interest that should be charged,(b)the instalments in which the loan should be advanced, and(c)the period after which and the instalments in which the loan should be repaid.
