Section 47 in The M.P. Forest (Contract) Rules, 1927
47. Where the agreements are to be signed by the Conservator, or higher authority, the first instalments must still be paid and the duplicate agreements signed by the contractor and his surety, if any, and sent to the Conservator immediately. Conservators should have intimation of the dates of the various auctions in their circles, and should arrange their movements so that they will be at their headquarters for a few days shortly after the auctions are held. They should sign the duplicate agreements in token of acceptance and return them to the Divisional Forest Officers as soon as possible. It is obviously only fair to a forest contractor that he should be in possession of his signed agreement before he starts work on his contracts; that is, before the 1st of July.
