Section 46 in The M.P. Forest (Contract) Rules, 1927
46. Probably it will be found that the best practice will be to stop the auctions on each day at about 4 p.m. thereafter the formalities and the contracts which have been auctioned that day will have to be completed. First instalments should be taken in every case, and where the Divisional Forest Officer himself has power to execute the agreement, the agreements should be executed in duplicate and one form given to the contractor. Where security has been demanded, the security bond attached to the agreement form should be executed at the same time. Divisional Forest Officers should arrange to have ample stocks of the Forest Contract Rules with them at the auctions Every contractor who signs an agreement is entitled to get a copy free of charge.
