Section 36 in The M.P. Forest (Contract) Rules, 1927
36. The contract for termination of breach of working conditions. - If forest contractors are carefully selected there should seldom be any need to employ the last measure of all, that of terminating a contract for breach of the conditions regarding operations; but where a contractor shows a stubborn disregard of Government interests the opportunity should unhesistantingly be taken to terminate his contract when he commits a serious breach. When he has committed a forest offence in connection with his contract so serious that he has been prosecuted and convicted in a Magistrate's court, his contract should always be terminated forthwith, and action taken at once to recover anything due to government under Rule 29.
