(3)On such determination it shall further be lawful:-(a)to keep all sums already paid by the contractor as consideration or part consideration of forest contract;(b)to recover as arrears of land revenue any part of the consideration which has fallen due and is still unpaid on the date of determination of the contract;(c)to recover any loss or damage which may be sustained by the Governor in consequence of such breach or failure (of the amount of which loss the certificate in writing from the forest officer shall be final and conclusive) shall so far as the same is not covered by the amount of security deposit to be paid by the forest contractor on demand and if not so paid shall be recoverable as a public demand and any fine or compensation which may be assessed under the terms of the contract;(d)to forfeit the security deposit of the contractor.
