Section 20 in The Orissa Forest Contract Rules, 1966
20. Mode of Felling.
(1)A forest contractor who has purchased standing trees shall fell all trees purchased by him under his contract.(2)All fellings shall be done with due care and attention and in a workman like-manner.(3)All fellings must proceed continuously with as even a front as from such boundary of the contract area as the Divisional Forest Officer or the Range Officer concerned may order.(4)Unless the Divisional Forest Officer otherwise directs by order in writing all trees shall be failed as close to the ground as possible and so as not to injure the bank on the steals;Provided that in all cases where the stem bears a hammer mark near its base, such mark shall be left in tact.(5)The Divisional Forest Officer may stop further felling until the provisions of Sub-rules (3) and (4) have been complied within any section of the contract area.
