Section 9 in Rules Regulating the Conditions of Sale of Timber from Established Depots
9. The successful bidder shall, immediately after acceptance of his bid, sign the bid sheet in respect of the lot knocked down in his favour, and also furnish in writing to the Divisional Forest Officer the postal address to which any communication intended for him may be sent. Any change of address shall also likewise be communicated by him to that officer. Any communication sent at that address under a certificate of posting or by registered post shall be deemed to have duly reached the successful bidder.
