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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Bihar - Subsection

Section 49(3) in Management and Working of the Forests

(3)In exceptional cases, where it is necessary to grant an advance before work is commenced, the Divisional Officer must satisfy himself that the contractor is reliable and in a solvent state, and must cause the contractor to execute a personal agreement for the summary recovery of the amount advanced. Wherever possible, a third party should be added as surety for the amount.