Section 3(14) in The Orissa Forest Produce (Control of Trade) Rules, 1983
(14)Nothing in the foregoing rule shall be construed to confer on the agent an exclusive right to purchase or collect specified forest produce in the unit for which he is appointed as agent and in case of negligence of the agent in purchase or collection of specified forest produce or breach of condition of the agency agreement, the State Government, without taking recourse to cancellation of the agreement, shall have the right to purchase and collect specified forest produce in the unit by themselves or by an officer authorised by them in writing in that behalf and the agent shall have no right to question the action of the State Government. But the agents' liability in the matter of quantity to be collected shall be reduced proportionately to the extent of collection made by Government or the officer authorised by them.
