Section 3(9) in The Orissa Forest Produce (Control of Trade) Rules, 1983
(9)(i)The agent so appointed for a particular unit shall, before signing the agreement deposit as security for the proper execution and performance of the agency in accordance with the terms and conditions of the agreement and the provisions of the Act and these rules, minimum sum to be specified in the agency notice, in the event of the agent being not able to deposit the aforesaid amount of security, any other person may be allowed to deposit the said amount on his behalf, subject however, to the condition that the amount so deposited as security by him shall, for the purposes of these rules and the agreement be subject to the same terms and conditions as if such amount is deposited by the agent himself.(ii)This Security Deposit shall be in shape of "Forest Deposit" in the name of the concerned Divisional Forest Officer either in cash of in the shape of Post Office Cash Certificates or National Savings Certificate duly pledged to the Divisional Forest Officer concerned.(iii)The Security Deposit shall either wholly or in part, as the case may be, adjusted by the Divisional Forest Officer towards the recovery, if any, of the penalty for short collection of specified forest produce, compensation, damages, loss and any other dues which may be recoverable under the provisions of the agreement, these rules and the Act and, if ordered by the Divisional Forest Officer in writing all such deductions shall have to be made good by the agent by deposit of an equivalent amount within fifteen days of the receipt of the notice of that effect.(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.(v)The Security Deposit or the balance, as the case may be, shall be refunded to the agent or person depositing it on behalf of the agent when the Divisional Forest Officer is satisfied that all the obligations and formalities on the part of the agent under the terms of the agreement and the provisions of these rules and the Act have been duly complied with and that no amount is due against him.(vi)In addition to the Security Deposit mentioned above, the agent shall furnish a certificate of personal solvency or the security bond of an independent surety holding such certificate to the extent as is specified in the agency notice :Provided that no such certificate shall be necessary in case of the Orissa Tribal Development Co-operative Corporation, Orissa Forest Corporation Ltd. or any other Government Undertaking.
