Section 18(1) in The M.P. Forest (Contract) Rules, 1927
(1)For the purposes of this rule the operations carried out in the contract area under a forest contract for the sale of standing trees are divided into two stages,-(a)cutting; and(b)carting.Cutting operations include felling and all processes of conversion such as trimming, dressing, splitting and sawing, which are carried out on a felled tree without removing it further from the place where it was felled than may be necessary to carry out such processes.Carting operations include all operations for the removal of a felled tree, or its converted product, from the place where the tree was felled, whether such removal be to a depot, or to a saw mill or other destination.
