Section 12(iv) in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
(iv)The Divisional Forest Officer may revoke the orders of forfeiture of the amounts, cancellation of the sale and the resale, if the defaulter applies subsequently, but before resale, and after payment of the amount as required under the sub rule (i) or (ii) as the case may be and a penalty amount equal to 5% of the amount payable under sub rule (i) or (ii) as the case may be.
