Section 31 in The M.P. Forest (Contract) Rules, 1927
31. Termination of forest contract on occurrence of famine.
- In the event of the State Government deciding that, it is necessary to open any contract area or any portion thereof to the free collection of all or any of the kinds of forest produce sold under a forest contract, such contract shall terminate from the date of such opening. The forest contractor shall be entitled to compensation for any loss caused to him by such shall be determined by the Commissioner and termination and such Conservator concurring or, in the event of their not concurring, by the State Government. Such compensation shall bear the same proportion to total consideration payable under the forest contract as the value of the produce of which the contractor has been deprived is estimated to bear to the value of the whole produce covered by the contract.Miscellaneous Rules
