Section 10 in The Orissa Forest Contract Rules, 1966
10. Employment of Villagers.
(1)Where the operations permissible under any forest contract involve the employment of labour, the forest contractor shall, if so required by the Divisional Forest Officer employ the inhabitants of villages in or near the contract area in preference to any other labour provided such villagers are reasonably accessible to such area.(2)The employment of villagers by forest contractors shall be at such rates and on such conditions as may be prescribed from time to time by the Divisional Forest Officer.
