Section 32(2) in The Orissa Forest Contract Rules, 1966
(2)The Divisional Forest Officer shall have the right to burn the forests covered by any forest contract for the extraction of Sabai grass between the January and the 30th June in each year and Government shall not be liable for any damage caused to Sabai Grass by such burning.Rules Regulating the Consequences of a Breach of the Conditions of a Forest Contract
