128. Persons entering into contract with Forest-Officers execute written instrument to perform contract and expenses in case of breach.
- Whoever enters into any contract with any Forest-Officer acting on behalf of the Governor of Bombay, shall, if so required by such Forest-Officer, bind himself by a written instrument to perform such contract and to pay to such Forest-Officer on behalf of the Governor of Bombay the expenses necessary for or incurred in the execution of any work or thing to be done which he has bound himself but has failed to do.Explanation. - A person, who makes a written tender for a contract, or who signs the conditions of an auction sale at which he is a bidder, such tender or conditions of sale being on or in a form furnished by a Forest-Officer for that purpose, whereby he -(a)binds himself to perform the contract for which he tenders or bids, in the event of his tender or bid being accepted, or(b)binds himself not to withdraw his tender or bid during the time that may lapse before its acceptance or refusal is communicated to him,shall be deemed to have been required by such Forest-Officer to bind himself as aforesaid, andin case (a) on the acceptance of his tender or bid, orin case (b) on the making of his tender or bid.to have bound himself accordingly, within the meaning of this rule and any such person need not enter into a separate written instrument, for the purpose, unless specially so required by the Forest-Officer with whom he contracts.
