Section 32 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
32. Amounts payable to be recovered as arrears of land Revenue.
- All amounts payable by the Forest contractor on account of the contract including the damages and penal interest, if any, due to the Government, if not paid, shall be recovered as an arrear of land revenue either after the contract is terminated or after the period of contract expires.
