Section 9 in The Orissa Forest Contract Rules, 1966
9. Powers of Forest Officer to some Extraction of Forest Produce.
- Where the consideration payable to Government under a forest contract is payable in instalments and the Divisional Forest Officer or the Range Officer-in-charge of the Range in which the contract area lies at any time before the last instalment is paid, consider that the value of the forest produce removed by the contractor exceeds the amount of instalments already paid the Divisional Forest Officer or the said Range Officer, as the case may be, may stop further removal until the contractor has paid such further sum as may, in his opinion, be sufficient to cover such excess.
