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State of Bihar - Section

Section 46 in Bihar Forest Contract Rules

46. Power to black-list contractor.

- The Chief Conservator of Forests, Bihar may blacklist any forest contractor from bidding or offering tender in any forest contract, due to his past conduct.The Divisional Forest Officer may also debar any forest contractor from offering to bid or tender for any forest contract for reasons to be stated in writing in advance.Forest Contract Agreement FromAn agreement for the sale and purchase of forest produce made this day of...............20........between the Governor of Bihar (which term shall include his successors in office), of the one part and ........................................son of............resident of.................hereinafter called the forest contractor (which term shall include his heirs, executors, representatives and permitted agent), of the other part, by it is agreed as follows.Kind and Situation of Forest Produce Sold