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State of Madhya Pradesh - Section

Section 13 in The M.P. Forest (Contract) Rules, 1927

13. Forest produce to be removed by prescribed routes to be checked and depots.

- A forest contractor shall not remove any forest produce except by route specified by rules under the Act, or by his forest contract, and shall take all forest produce, removed by him to such depots or places as may be similarly prescribed, for check and examination.