Section 20 in The M.P. Forest (Contract) Rules, 1927
20. Special rules for felled trees.
(1)The provisions of this rule shall apply to contracts where the trees have been felled by the Forest Department or by any agency acting under that department, and these trees only are sold to the forest contractor.(2)A forest contractor who has purchased felled trees shall remove all trees purchased by him under his contract.(3)The provisions of Rules 18 and 19 shall apply to such contracts in so far as they may be applicable.
