Section 43 in The M.P. Forest (Contract) Rules, 1927
43. As regards security, the policy of the department now is to do without it as frequently as possible. A proper scheme of instalments should render security unnecessary in the great majority of cases, but where the Divisional Forest Officer considers that security must be taken, the condition laid down in the auction notice should be rigorously followed. It must again be emphasised that the practice of executing an agreement and then seeking for a surety is absolutely prohibited.
The prescribed security bond must be executed by the contractor within forty-five days from the date of the sanction of the contract.
