Section 32 in The M.P. Forest (Contract) Rules, 1927
32. Government not responsible for natural calamity or act of third parties.
- A forest contractor shall not be entitled to any compensation whatsoever for any loss that may be sustained by reason of fire, tempest, disease, pest, flood, drought or other natural calamity, or by reason of any wrongful act committed by any third party, or by reason of the unsoundness or breakage of any forest produce purchased under his contract.
