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State of Bihar - Section

Section 18 in Bihar Forest Contract Rules

18.

In the event of the contractor negligently or deliberately felling a tree, which he is entitled to fell under these Rules, in such a direction as to cause any damage to an unsold tree, such damage having been in the opinion of the Forest Officer avoidable by reasonable careful felling, he shall be liable to pay a fine as assessed by the Forest Officer in each case. The payment of such fine shall give the contractor no claim to the trees so damaged.