Section 3(5) in The Orissa Forest Produce (Control of Trade) Rules, 1983
(5)(i)Every application shall also be accompanied by a receipted Treasury Challan in support of cash deposit of five hundred rupees credited under the Head "882-Forest Remittance" in favour of the Divisional Forest Officer concerned as advance Security Deposit Challan for making such deposit may be obtained from any Divisional Forest Officer.(ii)In addition to the advance Security Deposit mentioned above, the applicant shall also furnish and enclose a certificate of personal solvency of the security bond or an independent surety holding such certificate to the extent of the amount specified in the notice under Sub-rule (1) :Provided that the Government may, by a general or special order, exempt a Grama Panchayat, a Co-operative Society, the Orissa State Tribal Development Co-operative Corporation, the Orissa Forest Corporation Ltd, or any other Government Undertaking from the provisions of this clause.
