Section 4(c) in The Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982
(c)no person shall transport forest produce to any place within or outside the division without permit issued in that behalf by such authority, in such manner and subject to such terms and conditions as are prescribed under sections 41 and 42 of the Indian Forest Act, 1927 and the rules made thereunder by the State Government.
