Section 5 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
5. Inspection of units of sale by the bidders before sale.
- The details with respect to the units specified in the sale notice shall be deemed to be correct but accuracy thereof shall not be guaranteed. It shall therefore be the responsibility of all intending bidders to inspect the sale units on the spot with a view to satisfying themselves about the quality and quantity of the forest produce available for sale and the area and no claim shall lie against the Government for compensation or any other relief if the details of quantity are subsequently found to be different.
