Section 25 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
25. Maintenance of accounts and use and return of permits.
- (i) The Forest contractor shall keep accounts of the quantities of various kinds of forest produce removed by him from the contract area in such form as the Divisional Forest Officer may specify and render such accounts of each month by the tenth day of the succeeding month:Provided that it shall be open to the Divisional Forest Officer or an officer authorised by him to demand and inspect such accounts as are being maintained at anytime even if the date for rendering such accounts has not fallen due.(ii)(a)The permits that are delivered to the Forest contractor for use under the relevant rules with respect to the contract shall be used by him for that forest produce only which is covered by the contract.(b)The used counterfoils of the permits and unused permits shall be returned to the Divisional Forest Officer on expiry of the contract. The counterfoils of each permit book shall be returned as soon as the book is completely used.
