Section 14(b) in Rules Regulating the Conditions of Sale of Timber from Established Depots
(b)All timber sold and purchased shall be removed from the depot within a period of two months from the date of despatch of sanction. If, however for certain un-avoidable circumstances a purchaser who has paid the amount in full already, is not able to remove the timber within die above period he may be allowed to remove it within a period of four months from the date of despatch of sanction on payment of wharfage.
