Section 39 in The M.P. Forest (Contract) Rules, 1927
39. After this preliminary notice has been published, Divisional Forest Officers should set their office staffs to the work of preparing the details of the contracts. After the whole scheme has been mapped out and approved, the details of each contract should be entered up in blank agreement forms, of which there should be at least three copies for each contract one to be given ultimately to the contractor, one to be kept for reference in the forest office and one to be used by intending bidders for purposes of inspection.
