Section 47(5) in The Orissa Forest Contract Rules, 1966
(5)Forest Contract Rules to be part of agreement - it is agreed that the forest contract shall be subject to the Forest Contract Rules in force at the time of this agreement (of which the forest contractor hereby admits that he is in possession of a copy) and conditions laid down in the sale notice which shall be deemed to be a part of the agreement in so far as they are, applicable thereto. He also admits to be-in possession of a copy of such sale notice:Provided that the said rules and conditions shall be deemed be modified to the extent and in the manner prescribed in Schedule IV below.
