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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(1)(ii) in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977

(ii)The Divisional Forest Officer may cancel the contract and forfeit all the amounts paid in the event of failure on the part of the Forest contractor to comply with the formalities referred to in Rule 16 following confirmation within the time specified for the purpose or during the extended period of time granted and sell such unit against at the risk and loss of the defaulting forest contractor;