Section 5 in Andhra Pradesh Forest Produce (Storage and Depot) Rules, 1989
5. Security Deposit.
(1)The licensee shall on being required to do so by the Divisional Forest Office, and before the issue of licence make a deposit in favour of Divisional Forest Officer a minimum amount of [Rs. 500/- but not exceeding Rs. 5000/-] as security deposit towards due observance of provisions of the Act, and the rules made thereunder.Provided this sub-rule does not apply to the timber depots located within the limits of municipalities and Municipal Corporations](2)The discretion of fixing the amount of security deposit in each case shall vest with the Divisional Forest Officer, who shall take into consideration the nature and quantities of Forest Produce to be stored at the depot while fixing the amount. The decision of the Divisional Forest Officer shall be final.
