Section 29(3) in The M.P. Forest (Contract) Rules, 1927
(3)On such termination Government shall be entitled,-(a)to keep all sums already paid by the contractor as consideration or part consideration of the forest contract;(b)to recover as arrears of land revenue any part of the consideration which has fallen due but is still unpaid on the date of the termination of the contract;(c)to recover as arrears of land revenue any penalty which may be recoverable under Rule 28;(d)to recover any damage which may be assessed under Rule 15, and(e)to recover as arrears of land revenue any part of the consideration which would have subsequently fallen due but for such termination or to resell the contract and to recover in like manner the account by which the price secured as such resale falls short of that part of the consideration which would have so fallen due.
