Section 29 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
29. Remittance of amounts and grace period for remittance.
- (i) In the course of the contract all amounts payable by the Forest contractor may be remitted in the treasury of Bank and no cash payment shall be done to the Divisional Forest Officer or his staff.(ii)A grace period of one month may be allowed by the Divisional Forest Officer at his discretion from the due date of payment of instalment, subject to payment of such interest as may be specified by Government for such delayed payments:Provided that if the delay is by fifteen days or less, interest will be charged for half the month and if it is more than fifteen days but less than thirty days for the whole month;Provided further that no forest produce shall be removed outside the leased area until the amount due is paid along with interest thereof.
