Section 3 in Rules Regulating the Conditions of Sale of Timber from Established Depots
3. No person shall be allowed to bid on behalf of another person or a firm unless the produces before the Divisional Forest officer a power of attorney executed by such person or firm before, and duly certified by a competent Court of Law, empowering him so to act, or the certificate of registration of the firm of which he claims to be a partner.
