- The forest contract shall carry with it an accessory licence entitling the forest contractor and his servants and agents to go up on the land specified in the contract and to do all acts necessary, for the proper exploitation, (which term shall include the felling, conversion, collection, extraction, removal, transport and all other acts to be performed in the realisation of the benefit conferred therein) of forest produce purchased under the contract:Provided that such accessory licence shall be deemed to be subject to the conditions and limitations prescribed in these Rules and in the forest contract.
