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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(1) in Bihar Forest Contract Rules

(1)Where the forest contractor commits a breach of any of the conditions of this contract, the Divisional Forest Officer shall assess the compensation payable on account of such breach. Any amount assessed as compensation shall be recovered from the contractors security deposit unless paid in cash within 16 days of the issue of the orders assessing the compensation.