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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(a) in Rules Regulating the Conditions of Sale of Timber from Established Depots

(a)If the timber sold is not removed within two months from the date of communication of sanction, vide condition 2 (b) above, ground rent (wharfage) will be charged by the Forest Department at the rate of 10 paise per cubic meter per day. Ground rent will be calculated for multiples of 5 days after the expiry of the period of two months from the date of communication of sanction. Duration of less than 5 days will be ignored.