Section 12 in The Orissa Forest Contract Rules, 1966
12. Inspection of Boundaries.
- Before commencing any work in the contract area the forest contractor shall sign and submit to the Divisional Forest Officer or the Range Officer concerned a written declaration to the effect that he or/and his authorised agent has/have been shown the boundaries and limits of the lot covered by the contract by the Range Officer or by a subordinate deputed by him for the purpose and that the area shown to him or/and his authorised agent on the ground agrees with the delineation on the map annexed to the agreement and until such a declaration has been given, the Divisional Forest Officer or Range Officer may refuse to allow any work to commence and the contractor shall not be entitled to compensation for any loss that may be sustained by him for any delay in commencing work owing to such refusal :Provided that in case of minor forest produce leased covering the entitle Range, Thana, Civil Sub-division or other units no such declaration is necessary and it will be sufficient if in such case the contractor gives in writing that he intends to commence work from a particular date. It will then be presumed that he has commenced operation from the date:Provided further that unless such intimation or declaration is furnished within 1½ months from the date of issue, of ratification order the Divisional Forest Officer shall cancel the contract, forfeit the security deposit, re-sell the contract at the risk of the contractor and recover as arrears of land revenue the amount, if any, by which the price secured on such resale falls short of the purchase price. There shall be no condonation of delay.
