Section 48(iii) in The M.P. Forest (Contract) Rules, 1927
(iii)In the case of perishable property seized in connection with a forest offence or otherwise, the Senior Forest Officer present at the time of seizure in the locality where the property was seized shall conduct sale thereof, recover the sale price in full and hand over such perishable produce to the successive bidder immediately after the sale is over in anticipation of the sanction of the competent authority, which should be obtained subsequently without any delay.
