Section 47 in The Orissa Forest Contract Rules, 1966
47. [ [Inserted by F.A. and H. Notification No. 9484-D/21.6.1973. (O.G.P. III-A page 254 of 1973).]
Where any order passed under the provisions of these rules affects the finances of the State and involves concessions by way of relinquishment or reduction of revenue and change in the method of assessment of Forest Revenue, the decision shall be subject to the provisions of the Orissa Government Rules of Business made under the Constitution of India.]Forest Contractors'Agreement FormAn agreement for the sale and purchase of forest produce made this .......day of ........ 20........ between the Governor of Orissa (which term shall include his successors in office) of the one a part end ............son of ......... resident of........... hereinafter called the forest contractor, which term shall include his heirs, executors, representatives and permitted assigns) of the other part whereby it is agreed as follows-(1)Kind and situation of forest produce sold - The forest produce sold and purchased under this agreement hereinafter referred to as the said forest produce, is specified in Schedule I below and is situated in the area indicated in Schedule V, hereinafter referred to as the 'contract area'.(2)Quantity of forest produce sold - The quantity of forest produce sold and purchased under this agreement is all the said forest produce, which may now exist or may come into existence in the contract area which the forest contractor may remove from the said area in accordance with the term of this agreement, during the period from the..... day of.....20 to the ..... day of 20..... both days inclusive and it is hereby agreed that the said forest produce may be extracted by the forest contractor only during the aforesaid period.(3)Consideration - The details of the consideration payable by the contractor under this agreement, are specified in Schedule II below. All payments on account of dues from forest contractors shall be made into a Government Treasury or Sub-Treasury Challan should be sent at once after each payment to the Range Officer concerned.(4)Routes and depots - The route by which the said forest produce may be removed from the contract area and the depots at which it shall be presented for examination are specified in Schedule III below.(5)Forest Contract Rules to be part of agreement - it is agreed that the forest contract shall be subject to the Forest Contract Rules in force at the time of this agreement (of which the forest contractor hereby admits that he is in possession of a copy) and conditions laid down in the sale notice which shall be deemed to be a part of the agreement in so far as they are, applicable thereto. He also admits to be-in possession of a copy of such sale notice:Provided that the said rules and conditions shall be deemed be modified to the extent and in the manner prescribed in Schedule IV below.(6)Security deposit - The forest contractor hereby binds himself to perform all acts and duties required and to abstain by himself and his servants and agents from performing any act forbidden by or under the Indian Forest Act, 1972/Madras Forest Act, 1882 by the Forest Contract Rules and by the agreement and to pledge as security for the due performance and observance by, him of the terms of this agreement the sum of Rs...... deposited in favour of the Divisional Forest Officer...... Division.
