Section 8 in The M.P. Forest (Contract) Rules, 1927
8. Powers of forest officer to stop extraction of forest produce.
- Where the consideration payable to Government under a forest contract is payable in instalments and the Divisional Forest Officer at any time before the last instalment is paid considers that the value of the forest produce removed by the contractor exceeds the amount of the instalments already paid, the Divisional Forest Officer may stop further removal until the contractor has paid such further sum as may, in his opinion, be sufficient to cover such excess :Provided that, if in the opinion of any Forest Officer not below the rank of a Range Officer, it is necessary to take immediate action to prevent a breach of this rule, such Forest Officer :-(i)may by notice in writing served on the contractor or his agent, if any, stating the grounds for the direction, require the contractor or his agent to stop further removal of the forest produce from the contract area; and(ii)shall forthwith report the case for the orders of the Divisional Forest Officer who may pass such orders thereon under this rule as he may think fit.Explanation. - For the purposes of this rule the value of the forest produce removed shall be calculated on the basis of the consideration payable to Government, and not on the price which the forest contractor may be obtaining in the market.
