Section 28 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
28. Government indemnified against natural calamities and acts of third parties.
- The Forest contractor shall not be entitled to any compensation whatsoever for any loss that may be sustained by reason of fire, tempest, disease, pest, flood, drought or other natural calamity or by reason of any wrongful act committed by any third party or by reason of unsoundness or breakage or loss of utility of any forest produce purchased under the contract.
