Section 3 in The M.P. Forest (Contract) Rules, 1927
3. Definitions.
- In these rules,-(1)A "forest contract" means a contract whereby Government agrees to sell and the purchaser agrees to buy forest produce;(2)"forest contractor" means the person who purchases forest produce under a forest contract;(3)"contract area" means the area covered by a forest contract.Rules Limiting the Materials Purchased Under a Forest Contract
