Section 34(3) in The Orissa Forest Contract Rules, 1966
(3)On such termination Government shall be entitled-(a)to keep all sums already paid by the contractor as considerations or part consideration of the forest contract and also interest on overdue instalments under Rule 42;(b)to recover as arrears of land revenue any compensation which may be assessed under the provisions of the Forest Contract Rules;(c)to re-sale the contractor along with the produce at the depots referred to in Sub-rule (2) in the case of bamboo and other reasonable forest produce which has become the property of Government under the said Sub-rule (2) and to recover as arrears of land revenue the amount, if any, by which the price secured on such re-sale falls short of the consideration money fallen due and also that is likely to fall due but for such termination together with interest accrued under Rule 42 calculated up to the date of termination of contract;(d)to forfeit the security deposit of the contractor.
