Section 9A in The Orissa Forest Contract Rules, 1966
9A.
It shall also be open to the said Forest Officer to top extracting if the contractor fails to pay any of the instalments due from him within the grace period of ten days beyond the dates fixed for payments of instalments it shall be further open to the said Divisional Forest Officer to stop work in the contract area if the contractor fails to pay two instalments due from him.Explanation - For the purposes of this Rule the value of the forest produce removed shall be calculated on the basis of the consideration payable to the Government and on the price which the forest contractor may be obtaining on the market.
