Section 3(9)(iii) in The Orissa Forest Produce (Control of Trade) Rules, 1983

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State of Odisha - Subsection

Section 3(9)(iii) in The Orissa Forest Produce (Control of Trade) Rules, 1983

(iii)The Security Deposit shall either wholly or in part, as the case may be, adjusted by the Divisional Forest Officer towards the recovery, if any, of the penalty for short collection of specified forest produce, compensation, damages, loss and any other dues which may be recoverable under the provisions 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 of that effect.

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State of Odisha - Subsection

Section 3(9)(iii) in The Orissa Forest Produce (Control of Trade) Rules, 1983