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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(b) in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977

(b)" Solvency Certificate" means the pecuniary capabilities of a person certified in a prescribed form by a Tahsildar or a Deputy Tahsildar in independent charge in whose jurisdiction the person may have the immovable property. In case the property is located outside the State of Andhra Pradesh, the certificate shall be countersigned by the Collector of the District concerned, (the solvency certificate shall be hypothecated in favour of concerned Divisional Forest Officer). The solvency certificate could also be in the form of a Bank guarantee issued by a nationalised Bank and valid for a period of at least six months beyond the period of contract.