- The forest contractor shall appoint a local agent who shall be a person approved for the purpose by the Divisional Forest Officer and who shall be permanent resident at the head quarters approved by the Divisional Forest Officer. Such agent must always be available for consultation by any Forest Officer and must be authorised by the contractor to act for him in all matters connected with the contract. He must be capable of understanding all returns to be kept under the contract and of explaining any point in that connection which any forest officer may require information on.
