Section 30(1) in The M.P. Forest (Contract) Rules, 1927
(1)Where the forest contractor commits a breach of any of the conditions of his contract but it is not proposed to terminate his contract on account thereof, the whole penalty provided for in Rule 28 shall not be recovered from him, but the Divisional Forest Officer shall have power to recover a portion thereof, not exceeding five hundred rupees in accordance with the provisions of Section 85 of the Act.
