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

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

State of Odisha - Subsection

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

(iv)If the dues to be recovered exceed the amount of the Security Deposit the amount in excess shall, unless made good within fifteen days from the date of the Divisional Forest Officer's notice to that effect, be recoverable as a Public Demand under the provisions of the Orissa Public Demands Recovery Act, 1962.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

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