Section 33 in The Orissa Forest Contract Rules, 1966
33. Termination of a Contract for breach of Conditions.
- Every forest contract shall be in writing in the Form indexed hereto and shall contain a provision whereby the forest contractor bind, himself to do all the duties and acts required to be done by or under the contract and covenants that he and his servants and agents shall abstain from all the acts forbidden by or under such contract.
