Section 20 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
20. Work to be done by the Forest Contractor himself or by his authorised Agent.
- (i) The Forest Contractor may work the unit and discharge his obligations under the contract either by himself or through agents after assigning proper power of attorney acceptable to the Divisional Forest Officer:Provided that the Divisional Forest Officer may reject any person or persons to work on behalf of the contractor without assigning any reasons thereof:Provided further the Divisional Forest Officer may cancel the agent ship of any person during the lease period if he considers it necessary in the public interest.(ii)The Forest Contractor shall not employ, for any purpose connected with the contract, any person who has been removed from the Forest Department.(iii)If so required by the Divisional Forest Officer, the Forest Contractor shall provide his servants and agents with a signed badge, warrant or other device approved by the Divisional Forest Officer where by they may be readily identified. Failure to wear or possess such a device in the contract area shall render a servant or agent to be treated as a trespasser.
