Section 7 in The M.P. Forest (Contract) Rules, 1927
7. Time to be of the essence of forest contracts.
- Where by the terms of any forest contract, it is agreed that the extraction of the forest produce purchased under the contract may be carried out only during a specified period, time shall be deemed to be of the essence of such contract, and upon completion of the specified period the contractor's rights under the contract shall cease, and any forest produce not removed across the boundaries of the contract area shall become the absolute property of Government:Provided that the forest officer empowered to execute the agreement relating to such contract on behalf of Government shall have power to extend the period of a contract, for reason to be recorded by him, on such terms, including the payment a premium, as he may think fit. This power to grant extension shall be subject to the condition that the forest officer is, under the standing orders, competent to make a contract for the entire period including the extension.
