Section 12(3) in The M.P. Forest (Contract) Rules, 1927
(3)The first of the triplicate forms shall be given to the person in charge of the produce which is being removed, and shall be produced by him-when required by any forest officer. The second of the triplicate forms shall be sent alongwith the abstract accounts to which it relates, which are to be filed under Rule 16. The third of the triplicate forms shall be retained by the forest contractor.
