Section 21(1) in The Orissa Forest Contract Rules, 1966
(1)The Divisional Forest Officer may divide the contract area into such number of sections he may think fit and shall have power to regulate and confine the operations of the forest contractor within these sections in accordance with the following provisions-(a)the sections shall be numbered so that sections bearing consecutive numbers shall be adjacent and the numbers of the sections shall run progressively, as far as may be, through the contract area;(b)when the forest contractor begins his operations under the contract, he shall be allowed to carry out cutting operations in section Nos. 1 and 2 only. As soon as he begins cutting operations, in section No. 3 he shall be deemed to have surrendered, all his rights to standing trees in No. 1, When he begins cutting operation in section No. 4 he shall be deemed to have surrendered all his rights on the standing trees in section No. 2 and so on, throughout the contract area.
