Section 26 in The Orissa Forest Contract Rules, 1966
26. Completion.
- Final and interim reports on the progress of work in the contract area will be made by an Officer deputed for the purpose in the Form appended to these Rules. Any faults found with the work of exploitation under the forest contract will be communicated to the contractor direct by the officer making the report in a carbon copy of the Form. The copy of the Form shall be handed over to the contractor or his authorised agent personally failing which the same shall be despatched by registered acknowledgement due post. If the forest contractor has any objection to the charges made against him, the forest contractor or his agent should appear before the Divisional Forest Officer or represent his case in writing within twenty-one days of despatch to him of the Form or settlement of the claim. After considering the representation of the forest contractor, the Divisional Forest Officer will pass an order in writing, a copy of which will be sent to the forest contractor. Failure to contest the charges will render him liable to full payment of the compensation that may be assessed by the Divisional Forest Officer.Special Rules for Felled Trees
