19. Liability of forest contractors in respect of forest offences.
- A forest contractor and his servants and agents shall at all times abide by and observe all Rules, Regulations and Orders made and issued under the Forest Act. In the event of the contractor or any of his agents or servants becoming aware of the breach by any person or persons whatsoever of the aforesaid Rules, Orders and Regulations of the Forest Department, he shall forthwith report the fact of such breach to the nearest Forest Officer and use his best endeavours to discover the whereabouts of the person or persons concerned in the commission of such breach and render any assistance if so required in arresting such person to the proper authorities and the contractor shall be responsible and liable for all loss or injury and shall pay to the Divisional Forest Officer, on demand, such compensation as may be assessed by the Divisional Forest Officer for the loss or injury caused to the Government of Bihar by reason of any failure or default by the contractor or any person employed by or acting under his (or with) authority, express or implied, in the observance of this Rule.
