Section 29(2) in The M.P. Forest (Contract) Rules, 1927
(2)Such termination shall be notified to the forest contractor by a written notice delivered to him personally or sent to him by registered post, and thereupon all the contractors rights under the contract including all accessory licences, shall cease and all the forest produce remaining within with the contract area or at depots specified under Rule 13 shall become the absolute property of Government.
