Section 3(9)(iii) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(9)(iii) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(iii)The security deposit shall either wholly or in part, as the case may he, adjusted by the Divisional Forest Officer towards the recovery, if any of the penalty for short collection of specified forest produce, compensation damages and any other dues which may recoverable under the provision of the agreement, these rules and the Act, and if ordered by the Divisional Forest Officer in writing, all such deductions shall have to be made good by the agent by deposit of an equivalent amount within fifteen days of the receipt of the notice to that effect.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 3(9)(iii) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969