Section 2(c) in Rules Regulating the Conditions of Sale of Timber from Established Depots
(c)(i)In addition to the amount payable under condition 2 (a) and (b) above, sales tax payable by the Forest Department in accordance with the provisions of the M.P. General Sales Tax Act, 1958 (No. II of 1959) and the Central Sales Tax Act, 1956, as the case may be, shall be recoverable from the successful bidder alongwith the sale price.(ii)The amount of sale price under Clause 2 (a) and (b) above, shall not be deemed to have been completely paid unless the sales lax payable on the date under sub-clause 2 (c) (i) above, has also been fully paid.(iii)The successful bidder shall also be responsible for subsequent liabilities, if any, including payment of additional sums on account of sales tax payable by the Forest Department in respect of the goods sold to him under these conditions. Such payment shall have to be made within 15 days of a demand in writing by Divisional Forest Officer.
