Section 28(15) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963
(15)In case of excess supply of Text Books effected inadvertently by the Depot to the Registered Dealer it shall be binding on him either to return such excess supply immediately to his Depot or remit its cost into the Treasury under the Head of account cited above and send the original receipted challan together with the indent covering the excess supply. Transportation charges incurred by the Registered Dealer in returning the excess supply of Text Book shall be borne by the Depot.
