- Final and interim reports on the progress of work in the contract area will be made by an officer deputed for the purpose in the form appended to the Rules. Any faults found with the work at exploitation under the forest contract will be communicated to the contractor direct by the Officer making the report in a carbon copy of the form by registered acknowledgement. If the forest contractor has any objection to the charges made against him the forest contractor or his agent should appear before the Divisional Forest Officer or represent his case in writing within twenty one days of despatch to him of the Form for settlement of the claim. After considering the representation of the forest contractor the Divisional Forest Officer will pass an order in writing, a copy of which will be sent to the forest contractor. Failure to appear or contest the charges will render the contractor liable to full payment of the compensation that may be assessed by the Divisional Forest Officer.Special Rules for Felled Trees
