Section 9 in The M.P. Forest (Contract) Rules, 1927
9. Employment of forest villagers.
(1)Where the operations permissible under any forest contract involved the employment of labour the forest contractor shall, if so, required by the Divisional Forest Officer, employ the inhabitants of forest villages in or near the contract area in preference to any other labour, provided such forest villages are reasonably accessible to such area.(2)The employment of forest villagers by forest contractors shall be at such rates and on such conditions as may be prescribed from time to time under the standing orders of the State Government relating to the management of the forest villages.
