Section 18(2) in The M.P. Forest (Contract) Rules, 1927
(2)The Divisional Forest Officer may divide the contract area, which for the purposes of these rules may be shortly termed a coupe into such number of sections, not exceeding eight, as he may think fit, and shall have power to regulate and confine the operations of the forest contract within these sections in accordance with the following provisions :-(a)The section shall be numbered so that sections bearing consecutive numbers shall be adjacent, and the numbers of the sections shall run progressively, as far as may be, through the coupe.(b)When the forest contractor begins his operations under the contract, he shall be allowed to carry out cutting operations in Section Nos. 1 and 2 only. As soon as he begins cutting operations in Section No. 3 he shall be deemed to have surrendered all his rights to standing trees in No. 1. When he begins cutting operation in Section No. 4 he shall be deemed to have surrendered all his rights to standing trees in Section No. 2. And so on, throughout the coupe.(c)As soon as the forest contractor has begun cutting operations in any section, he may begin carting operations therein but when he begins cutting operations in Section No. 4, he shall be deemed to have surrendered all his rights under his contract to all forest produce in Section No. 1. When he begins cutting operations in Section No. 5 he shall be deemed similarly to have surrendered all his rights in Section No. 2. And so on, throughout the coupe.
