Section 27 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
27. Termination of Contract on occurrence of famine and compensation, thereof.
- In the event of the Government ordering that it is necessary to open any contract area for free collection of forest produce or portion thereof, the contract in respect of such area shall be terminated from the date of the orders passed by the Government. The Forest contractor shall be entitled to compensation for any actual loss caused to him by such termination and such compensation shall be as determined by the Chief Conservator of Forests. The proportion, which the produce left behind in the coupe on the date of the contract shall be calculated in the first instance and the compensation computed on the basis of that proportion.
