Section 35(2) in The Orissa Forest Contract Rules, 1966
(2)Such termination shall be notified to the forest contractor by a written notice delivered to him personally or sent to him by registered post acknowledgement due post and thereupon all the contractor's rights under the contract including all accessory licenses shall cease and all the forest produce remaining within the contract area or at the depots referred to in Rule 16 shall become absolute property of Government.
