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State of Odisha - Section

Section 43 in The Orissa Forest Contract Rules, 1966

43. Prohibition regarding Gratification.

- Forest contractors and their agents are prohibited from making any payment or showing other considerations to any official of the Forest Department for any purpose whatsoever in connection with forest contract. Breach of this condition will entail cancellation of their contracts and the forfeiture of all sums paid including the security deposit.