Section 16 in The M.P. Forest (Contract) Rules, 1927
16. Forest contractor to keep accounts and to file abstract.
- The forest contractor shall keep accounts of the amount of the various kinds of forest produce removed by him from the contract area in such form as the Divisional Forest Officer may prescribe or approve, and such accounts shall be open to inspection at any time by the Divisional Forest Officer or by any forest subordinate duly authorized in this behalf by the Divisional Forest Officer.The forest contractor shall file abstracts of such accounts in the office of the Range Officer or in such other office as the Divisional Forest Officer may specify, at such intervals, which shall not be less than one month, as may be specified in his forest contract.II. Special Rules for Standing Trees
