Section 37 in The M.P. Forest (Contract) Rules, 1927
37. List of defaulters. - Where a contract has been terminated either for default of payment or for breach of working conditions, a full statement of the case should be sent to the Chief Conservator, through the Conservator.
The Chief Conservator shall maintain a list of defaulters in his office, and on receipt of a report under the preceding paragraph he shall decide whether the defaulter s name should or should not be entered in the list. The Chief Conservator may delete any name from the list on cause being shown. Copies of the list shall be sent to every Divisional Forest Officer, and amendments thereof shall be sent from time to time as they are made.No forest contract should be given to any person whose name appears on the current list of defaulters.V. Instructions Regarding the Auction of Forest Contracts
