- On the termination of a forest contract by efflux of time the security deposit, or such portion thereof shall remain to the credit of the forest contractor after deducting therefrom any amount or amounts which may have been appropriated or may have been ordered to be recovered by the Divisional Forest Officer under the foregoing Rules shall be returned to the forest contractor not later that four months after the date of the termination of the contract provided that if within the aforesaid period of four months any breach of any of the terms of the contract be discovered then the amount of penalty or compensation as may be assessed by the Divisional Forest Officer for such breach shall be deducted from the security money in deposit and only the balance after such deduction shall be returned.Miscellaneous Rules
