Section 3(c) in The Karnataka Supply Of Forest Produce By Government (Revision Of Agreements) Act, 1987
(c)to provide for modifying, limiting, altering, shifting or cancelling the areas allotted to or permitted to be worked by, the purchaser, having regard to the availability of forest produce or to secure the principles of scientific management of forest based upon the working plan prescription, working schemes or sequences and silvicultural requirements;
