Section 35 in The M.P. Forest (Contract) Rules, 1927
35. Charging of interest.
- A forest contractor shall pay interest at the rate of 6 ¼ per cent per annum in respect of instalment or instalments not paid on due dates. Interest will be calculated to the nearest anna and for the purpose of calculation fraction of a month upto 15 days will be ignored and that exceeding 15 days will be counted as a full month.Deed of Contract for the Sale and Purchase of Forest Produce[Rule 28]This indenture made this......... day of..... 19....... between the Governor of the Madhya Pradesh acting through......... (hereinafter called the Governor which term shall, where the contract so admits, include his successors in office and assigns) of the one part and......... son of........ resident of......... (hereinafter called the forest contractor which term shall, where the context to admits, include his heirs, executors, administrators, representatives and assigns) of the other part.Witnesses as follows :-
