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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(11) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(11)The agent shall be responsible for safe custody and storage of purchased and collected specified forest produce and shall take all precautions necessary to prevent any deterioration of quantity till the time whole stock in his custody is delivered to an officer or a person as may be directed and in the manner prescribed in the agreement. The agent shall be personally responsible for any shortage in quantity or deterioration or quality during his custody and any losses suffered by State Government on this account and assessed by it shall be made good by the agent.