Section 40(3) in The Orissa Forest Contract Rules, 1966
(3)The forest contractor shall not be entitled to claim any reduction or refund, etc. of the sums payable or paid by him under his contract on the ground that roads provided by the Forest Department, or any other department are insufficient or in bad order or remain closed under any special order that the quantity of produce falls short of any quantity specified in the Schedule annexed to the contractor in the sale notice or that the area of the contract fetters in any way from that indicated in the Schedule attached to the contract.
