Section 17(1) in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
(1)The Divisional Forest Officer may at his discretion grant suitable extension of time to secure compliance with the formalities referred to in Rule 16.(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;(iii)The Divisional Forest Officer may revoke the cancellation orders, if the Forest contractor fulfills the formalities subsequent to cancellation but before resale or before confirmation of any bid in such a resale on payment of a penal amount equal to 5% of the bid amount.(iv)When a unit is resold under provision of sub rule (i) whatever bid is offered may be confirmed irrespective of the original sale value of the unit put for resale.
