Section 22 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
22. Powers of Forest Officers to stop extraction of forest produce.
- Where the consideration payable to Government under the contract is payable in instalments and the Divisional Forest Officer at any time before the last instalment is paid, considers that the value of the forest produce removed by the Contractor exceeds the amount of the instalments already paid, the Divisional Forest Officer may stop further removal until the contractor has paid further sums as may, in his opinion, be sufficient to cover such excess:Provided that it shall be lawful for the Divisional Forest Officer to cause seizure either within the coupe or outside of such forest produce removed from the coupe and not paid for till such payment is made within the period. Explanation For the purpose of this rule the value of the forest produce removed shall be calculated on the basis of the consideration payable to the Government and not on the price which the forest contractor may be obtaining in the market.
