(a)Where the consideration payable to Government under a forest contract is payable in instalments and the Divisional Forest Officer or the Range Office incharge of the Range in which the contract area lies at any time before the last instalment is paid, considers that the value of the forest produce removed by the contractor exceeds the amount of the instalments already paid, the Divisional Forest Officer or the said Range Officer as the case may be may stop further removal until the contractor has paid such further sum as may in the opinion of the Divisional Forest Officer be sufficient to cover such excess. Whether the contractor has removed forest produce in excess of the value paid, the decision of the Divisional Forest Officer shall be final.
