- The Divisional Forest Officer may divide the contract area into such number of sections as he may think fit, and shall have power to regulate and continue the operations of the forest contractor with these sections in accordance with the following provisions:-(a)The sections shall be numbered so that selections bearing consecutive numbers shall be adjacent, and the numbers, of the sections shall run progressively, as far as may be, through the contract area.(b)When the forest contractor starts his operations under the contract he shall be allowed to carry out cutting operations in section No. 1 only. But soon as he brings cutting operation in section No. 2 he shall be deemed to have surrendered all his rights to standing trees in section no. 1. When he begins cutting operations in section No. 3 he shall be deemed to have surrendered all his rights to standing trees in section No.2. And so on throughout the contract area.(2)The Divisional Forest Officer may, by order in writing, permit the forest contractor to cut and carry any specified class of timber in advance of the programme above indicated.
