Section 13(8) in The Orissa Forest Contract Rules, 1966
(8)The Divisional Forest Officer, or the Range Officer, as the case may be, shall have the power to withdraw a permit book if in his opinion such permit book has been misused for unlawful gain. In the event of such withdrawal the forest contractors shall not be entitled to any compensation whatsoever for any loss that may be sustained by him for any stoppage of his work in or extraction from the contract area.
