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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Bihar - Subsection

Section 49(5) in Management and Working of the Forests

(5)Divisional Officers will be held personally responsible for all advances to contractors when the amounts advanced can be shown to have been needlessly or imprudently large or frequent.Under the provisions contained in clause (4) above, Divisional Forest Officers of the rank of Deputy Conservator of Forests may grant an advance up to Rs. 500 and other Divisional Forest Officers up to Rs. 250. (See also Rule 161 of the Bihar and Orissa Account Code.)