Section 18 in The Orissa Forest Contract Rules, 1966
18. Liability of Forest Contractors in respect of Forest Offences.
- A forest contractor and his servants and agents shall, at all times, abide by and observe all Rules, Regulations and Orders made and issued under the Forest Act, which may be in force for the time being in the event of the contractor or any of his agents or servants becoming aware of the breach by any person whatsoever of any of the aforesaid Rules, Orders and Regulations of the Forest Department he shall forth with report the fact of such breach to nearest Forest Officer and use his best endeavours to discover the whereabouts of the person or persons concerned in the commission of such breach, render any, assistance if required in arresting such person or persons and in procuring his or their convictions by the proper authorities and the contractor shall be responsible and liable for all loss or injury and shall pay to the Divisional Forest Officer on demand such compensation as may be assessed by the Divisional Forest Officer, for the loss or injury caused to the Government of Orissa by reason of any failure or default by the contractor or any person employed by or acting under him or with his authority, expressed or implied, in the observance of this Rule.
