Section 26A(2) in The M.P. Forest (Contract) Rules, 1927
(2)The timber collected in the prescribed depots shall be properly stacked and a register shall be maintained showing the daily receipts of the same. Abstracts of the register shall be filed by the forest contractor in the office of the Divisional Forest Officer at intervals of 14 days and no timber shall be removed or permitted to be removed by the contractor from the depots except under an authority in writing from the said officer.
