Section 6 in The M.P. Forest (Contract) Rules, 1927
6. Accessory licence to forest contracts.
- The forest contract shall carry with it an accessory licence entitling the forest contractor and his servants and agent to go upon the land specified in the contract and to do all acts necessary for the proper extraction of the forest produce purchased under the contract:Provided that such accessory licence shall be deemed subject to the conditions and limitations prescribed in these rules and in the forest contract, and the acceptance of the contract shall be deemed to be an acceptance of such conditions and limitations.
