Section 13 in Rules Regulating the Conditions of Sale of Timber from Established Depots
13. (a) Removal of timber sold will not be allowed unless full payment in respect thereof has been made as detailed in condition 2 above and where necessary, wharfage and penally under condition 14 below. Removal shall be restricted to hours of day light and shall be allowed through a gate set apart for the purpose where the timber shall be presented for examination and branding with an exist hammer mark.
(b)While taking delivery of the timber sold the purchaser shall pass a receipt therefor.(c)All limber being removed from the depot shall be covered by a transport permit duly prescribed for the purpose to be obtained from the concerned Depot Officer.
