Section 7 in The Orissa Forest Contract Rules, 1966
7. Time to be the Essence of Forest Contracts.
- Whereby the terms of any forest contract, it is agreed that the extraction of the forest produce purchased under the contract may be carried out only during a specified period, time shall be deemed to be the essence of such contract and upon the completion of the specified period, the contractor's right under the contract shall cease, and any forest produce not removed across the boundaries of the contract area shall become the absolute property of Government.[Provided that the Chief Conservator of Forests, Conservator of Forests and the Divisional/District Forest Officer, as the case may be for special reasons to be recorded in writing grant an extension term, as he may decide, for a total period (inclusive of original lease period) not exceeding the period for which he is empowered to sanction contracts on payment of a monthly extension fee of one per cent of the consideration money of the contract for the actual working period needed which will be decided by him, if full consideration money of the contract has been paid.Explanation - The period from the date of stoppage of work as ordered by the D. F. O. under the original contract to the date of commencement of the extension of contract during which period the contract remained inoperative is to be treated as vacant period and no extension fee is chargeable.] [Substituted by F. A. H. Department Notification No. 828- D/5.6.1972 See Orissa Gazette, Part III-A No. 24/16.6.1972.]
