Section 47(2) in The Orissa Forest Contract Rules, 1966
(2)Quantity of forest produce sold - The quantity of forest produce sold and purchased under this agreement is all the said forest produce, which may now exist or may come into existence in the contract area which the forest contractor may remove from the said area in accordance with the term of this agreement, during the period from the..... day of.....20 to the ..... day of 20..... both days inclusive and it is hereby agreed that the said forest produce may be extracted by the forest contractor only during the aforesaid period.
