40. Government not responsible for losses in certain circumstances.
(1)A forest contractor shall not be entitled to any compensation whatsoever for any loss that may be sustained by reasons of fire, tempest, disease, pest, flood, drought or other natural calamity or by reason of any wrongful act committed by any third party or by reason of the unsoundness or breakage of any forest produce purchased under his contract.(2)Further, a forest contractor shall not be entitled to compensation for any loss sustained by him through any operations undertaken in the interest of fire conservancy.(3)The forest contractor shall not be entitled to claim any reduction or refund etc. of the sums payable or paid by him under his contract on the ground that roads provided by the Forest Department or any other department are insufficient or in bad order or remain closed under any special order or that the quantity of produce falls short of any quantity specified in the schedule annexed to the contract or in the sale notice or that the area differs in any way from that indicated in the schedule attached to the contract.
