[Cites 0, Cited by 0]
[Section 36]
[Entire Act]
Union of India - Subsection
Section 36(2) in Indian Forest Act, 1927
| [Gujarat].- Ss. 36 to 36-C, inserted by Gujarat Act 15 of 1960, have been repealed in the State of Gujarat by Gujarat Act 14 of 1973, Section 23 (w.e.f. 1-8-1973).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 36, after sub-S. (2), add the following sub-Ss. (3) and (4), namely:(3) For the purpose of calculating the net profits, the total expenditure incurred on the working and management of the forest shall be adjusted against the total income from the working and management up to the date of account.(4) For the purpose of sub-section (3),(a) the total income shall include the proceeds of confiscation or forfeitures for forest offences not committed by the owner in respect of the forest or the forest-produce thereof after deducting from such proceeds the rewards, if any, paid to informers and officers out of such proceeds;(b) the total expenditure shall include(i) an amount equal to twenty per cent. of total income in lieu of supervision charges payable to Government;(ii) the value of any forest-produce removed or any advantage gained by the owner after the date on which such forest or land is taken under management by Government;(iii) cost of management incurred on the pay and allowances of the Forest Department staff; and(iv) such incidental expense as may be incurred by the Forest Officer including that incurred for the storage, transport and sale of the articles or forest-produce forfeited or confiscated.M.P. Act 26 of 1950, Section 3 (w.e.f. 3-11-1950).[Maharashtra].- Ss. 36 to 36-C, inserted by Bombay Act 24 of 1955, have been repealed in the State of Maharashtra by Maharashtra Act 29 of 1975, Section 24 (w.e.f. 30-8-1975).[West Bengal].-Seeunder Section 35. |