Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(11) in The Orissa Forest Produce (Control of Trade) Rules, 1983

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