Section 9 in The Orissa Forest Produce (Control of Trade) Rules, 1983
9. Certificate of Sale.
- The Government or its officer or an agent who sells or delivers the specified forest produce to the purchaser shall grant him a certificate of sale in Form 'J'. Any person who claims to have purchased the specified forest produce from the Government under Section 12, shall on demand by a Police or Forest Officer produce such certificate of sale in support of his claim, failing which his claim shall not be accepted and such stock which he claims to have purchased from the Government if not supported by a certificate of sale shall be deemed to be the property of the Government and may be taken possession of by a Police or Forest Officer :Provided that if such person produces within fifteen days of the taking of possession of such forest produce by a Police or a Forest Officer before the Divisional Forest Officer any evidence to the satisfaction of the said Divisional Forest Officer in support of his having purchased such stock from the Government the forest produce so taken possession of by the Police or Forest Officer shall be released by the Divisional Forest Officer.
