Section 14 in Rules Regulating the Conditions of Sale of Timber from Established Depots
14. (a) If the timber sold is not removed within two months from the date of communication of sanction, vide condition 2 (b) above, ground rent (wharfage) will be charged by the Forest Department at the rate of 10 paise per cubic meter per day. Ground rent will be calculated for multiples of 5 days after the expiry of the period of two months from the date of communication of sanction. Duration of less than 5 days will be ignored.
(b)All timber sold and purchased shall be removed from the depot within a period of two months from the date of despatch of sanction. If, however for certain un-avoidable circumstances a purchaser who has paid the amount in full already, is not able to remove the timber within die above period he may be allowed to remove it within a period of four months from the date of despatch of sanction on payment of wharfage.After the lapse of the period of four months, a purchaser may be allowed to remove the timber, in exceptional cases only, with the special permission of the Conservator of Forest.................. Circle............ who may levy a penalty not exceeding 10 per cent of the sale value of timber not removal in addition to the wharfage due. After the lapse of the period of lour months or the period as extended by the Conservator of Forests...............Circle........timber, if not removal, will be forfeited and sold by auction and the original purchaser will have no right to the sale value thereof.
