Section 39 in The Orissa Forest Contract Rules, 1966
39. Rules regarding Security Deposits.
- On the termination of a forest contract by efflux of time prior surrender after completion of work and payment of all Government dues the security deposit or such portion thereof, as may remain to the credit of the forest contractor, shall be refunded after deducting therefrom any amount or amounts which may have been appropriated or may have been ordered to be recovered from the forest contractor not later than six months after the date of the termination of the contract or surrender : provided that if within the aforesaid period of six months any breach of any of the terms of the contract be discovered than the amount of penalty or compensation as may be assessed by the Divisional Forest Officer for such breach shall be deducted from the security money then in deposit and only the balance after such deduction shall be returned. If the security deposit is not sufficient to cover the compensation or penalty the same may be recovered as arrears of land revenue.Miscellaneous Rules
