Section 8 in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973
8. Certificate of sale.
- The State Government or its authorised Officer, who sells or delivers the specified timber to the purchaser shall grant him a certificate of sale in Form G. If the sale certificate is lost or mutilated, a duplicate copy shall be issued by the concerned Divisional Forest Officer, on payment of Rs. 5 after due verification. Any person, who claims to have purchased the specified timber from the State Government under Section 12 shall, on demand by a Forest or Police Officer not below the rank of Assistant Sub-Inspector produce such certificate of sale in support of his claim, failing which his claim shall not be accepted and such stock which he claims to have purchased from the State Government, if not supported by a certificate of sale, shall be deemed to be the property of the State Government and may be taken possession of by a Forest or Police Officer :Provided that if such person produce within fifteen days of the taking possession of such specified timber by a Forest or a Police Officer before the Divisional Forest Officer in an evidence to the satisfaction of the said Divisional Forest Officer in support of his having purchased such stock from the State Government, the timber so taken possession of by the Forest or Police Officer, shall be released by the Divisional Forest Officer.
