Section 4(a) in Tamil Nadu Timber Transit Rules, 1968
(a)Permits in Form I shall be in triplicate and shall have all parts filled up by the District Forest Officer or any Officer duly authorised by him. The District Forest Officer, or the Officer so authorised, as the case may be, shall sign, and date each part, hand over the original to the person moving the timber, send the duplicate to the Officer in-charge of the forest, and retain the triplicate as counter-foil for record in his office.
