Section 31(1) in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
(1)(a)terminate the contract and simultaneously forfeit (in favour of the Government) all the sums paid as sale amount or otherwise and in addition levy compensation for the damage caused by breach; or(b)forfeit the security deposit in full or part and allow continuance of the contract, provided the security deposit is reimbursed to the full extent; or(c)forfeit the security deposit and also levy compensation for the damage caused by such breach and allow continuance of the contract, provided the security deposit is reimbursed to the full extent and compensation paid.
