Section 36 in The Orissa Forest Contract Rules, 1966
36. Termination of Forest Contract on Occurrence of Flood, Famine, Cyclone and other Calamities.
- If in the opinion of the State Government it is considered necessary to supply any kind of forest produce from any contract area to the people in case of flood, famine cyclone and other calamities and if the contractor does not supply the materials at a rate fixed by Government such contract may be terminated by Government by a written notice to the contractor and from the date of such termination the contractor shall forfeit all his rights in the coupes:Provided that in case of long term contracts it will suffice if a notice is served, on the contractor prohibiting him from working the coupe of the year and from the date of service of such notice his rights in the coupe shall cease.In both the cases the contractor shall be entitled to a compensation for any loss that may be caused to him on account of such order or notice, as the case may be. Such compensation shall be fixed by the State Government and shall bear the same proportion to total consideration payable under the contract, as the value of the produce of which the contractor deprived is estimated to bear to the value of the produce covered by the contract.
