Section 12(4) in A.P. Wood Based Industries (Establishment And Regulation) Rules, 2018
(4)Timber for sawing and conversion shall not be accepted unless-(a)It bears property marks; and(b)It is covered by a transit permit or such other document indicating the origin of the timber, and for this purpose all timber lying within and adjacent to saw mil premises upto a distance of five meters shall be taken into consideration:Provided that the licence holder shall immediately report to the nearest Forest Officer the timber without property marks, and u?e timber not claimed by others.
