Section 26A(3) in The M.P. Forest (Contract) Rules, 1927
(3)The Divisional Forest Officer will intimate to the forest contractor from time to time the result of any claim or suit made by any person under Section 47 of the Act to recover possession of the timber collected by the contractor. If any person is declared to be entitled to recover possession of any such timber and pays to the contractor the salvage fee prescribed under Section 51, the contractor shall make over the timber to such person and permit its removal from the depots on production of the authority required under sub-rule (2).
