All contracts whereby Government sell forest produce to a purchaser shall be subject to the following Rules, in so far as they are applicable; and these Rules, in so far as they are applicable, shall be deemed to be binding on every forest contractor:Provided that Forest Officer executing a forest contract shall have power to vary these Rules by express provisions in such contract, and where these Rules are in conflict with such an express provision, such express provision shall prevail:Provided that no contracts containing conditions in contravention of these Rules shall be made without previous sanction of the Chief Conservator of Forests, Bihar, in writing.
