Section 33 in The M.P. Forest (Contract) Rules, 1927
33. Assignment of forest contracts.
(1)All forest produce removed from a contract area in accordance with these rules any duly checked and passed at the depots established under Rule 13, shall be at the absolute disposal of the forest contractor.(2)A forest contractor may assign any forest produce not so removed, but such assignment shall not be valid unless it is made with the previous sanction in writing of the forest officer who executed the contract, who shall have power to refuse sanction, if in his opinion, the assignment is likely to be prejudicial to the interests of the Government or to the public revenues.
