Section 35 in The Orissa Forest Contract Rules, 1966
35. Termination of Contract for Breach of Condition.
(1)If the forest contractor commits any breach of conditions of contract other than those mentioned in Rule 34 (1) the contract may be terminated by the Conservator of Forests if executed by the Divisional Forest Officer, by the Chief Conservator of Forests if executed by the Conservator of Forests and by the State Government if executed by the Chief Conservator of Forests or by the Government.(2)Such termination shall be notified to the forest contractor by a written notice delivered to him personally or sent to him by registered post acknowledgement due post and thereupon all the contractor's rights under the contract including all accessory licenses shall cease and all the forest produce remaining within the contract area or at the depots referred to in Rule 16 shall become absolute property of Government.(3)On such termination the provisions of Rule 34 (3) (a) (b) and (d) will apply mutatis mutandis.
