9. Power of Forest Officer to stop extraction of forest's produce.
(a)Where the consideration payable to Government under a forest contract is payable in instalments and the Divisional Forest Officer or the Range Office incharge of the Range in which the contract area lies at any time before the last instalment is paid, considers that the value of the forest produce removed by the contractor exceeds the amount of the instalments already paid, the Divisional Forest Officer or the said Range Officer as the case may be may stop further removal until the contractor has paid such further sum as may in the opinion of the Divisional Forest Officer be sufficient to cover such excess. Whether the contractor has removed forest produce in excess of the value paid, the decision of the Divisional Forest Officer shall be final.(b)If the contractor fails to remove forest produce equivalent to the value of the instalment paid by him, he shall not be allowed to fell and/or extract it in the mean-time until the next instalment falls due:Provided that the Divisional Forest Officer may in exceptional circumstances and at his discretion extend the date of payment of any of the instalments and allow extraction of forest produce upto the value paid.
