Section 7(8) in The Orissa Timber and Other Forest Produce Transit Rules, 1980
(8)[ In case of an application for removal of timber and other forest produce from private holdings the following procedure shall be followed, namely ;(a)The application for transit permit shall be made by the owner of the plot(s) in Form-III (in duplicate) to the Divisional Forest Officer (hereinafter referred to as "the Divisional Forest Officer") having jurisdiction.[(a-i) On receipt of an application under Sub-rule (1), the D.F.O. or the A.C.F. shall endorse the application within a fortnight for transit beyond the border of the State :Provided that in case of refusal, the D.F.O./A.C.F., as the case may be, will communicate the reasons in writing to the applicant.Note 1 - Only timber in non-sawn form will be issued an endorsement under Clause (a-i) of Sub-rule (8) of Rule 7.Note 2 - Any agent or intermediary wishing to transport a transit free species across the border, on behalf of owners, shall carry with him authenticated copies of the authorisation as provided under Clause (a-i) of Sub-rule (8) of Rule 7.](b)On receipt of the application the D.F.O. shall scrutinise it and send one copy thereof to the concerned Tahasildar within fifteen days of such receipt for joint verification the field.(c)On receipt of copy of such application from the Divisional Forest Officer, the Tahasildar shall examine the matter with reference to the records and intimate to the D.F.O. within a period of fifteen days of such receipt authorising an officer not below the rank of Revenue Supervisor, if the Tahasildar himself cannot participate in the joint verification, to attend the joint verification.(d)On receipt of intimation from the Tahsildar, the D.F.O. shall fix the date(s) of joint verification by the Forest and the Revenue Department Officials, and intimate the same to the Tahsildar. The Assistant Conservator of Forests or the Range Officer as may be duly authorised by the D.F.O. in that behalf shall take up the joint verification. The Tahasildar or the Revenue Supervisor authorised by him shall attend the joint verification on the date fixed by the D.F.O. The applicant shall bear the Amin fees if any, for requisitioning the services of the Amin for the office of the Tahasildar for the purpose of joint verification the exercise of joint verification shall include complete joint verification with reference to the village map and Record-of-rights to determine in the field the boundaries of each of the plots and also the boundary of the adjoining forest block, if any. It will also include the enumeration of the trees and bamboos standing in each plot, and verifying the ownership of the plots in question with reference to the Record-of-rights and by local enquiries. In case of the application for removal of bamboos, the joint verification shall include complete verification of such bamboos (counting of existing bamboos). In respect of trees, joint verification shall include quantity of expected converted timber besides identification of species, diameter. In respect of fire-wood joint verification shall include estimation of firewood from lops and tops. A detailed enumeration list in triplicate and map of the surveyed area shall be appended to the joint verification. The report of joint verification and enumeration of trees and bamboos standing on the plots as mentioned in the application for transit permit shall be submitted jointly by the concerned officials to the Tahasildar, who will thereupon forward the same after necessary scrutiny at his level to the D.F.O. After necessary scrutiny, the D.F.O. will communicate the result of joint verification to the applicant. The whole process of conducting the joint verification and communicating the results thereof to the applicant should be completed within 60 days from the date of receipt of intimation from the Tahasildar.(e)In case of any discrepancy found in the joint verification report, the D.F.O. shall make specific order indicating reasons and shall intimate the same to the applicant within the same period as mentioned in Clause (d), who shall remove the discrepancy within fifteen days of the receipt of the orders.(f)The D.F.O., if he considers expedient, may have a test check either by himself or through the Assistant Conservator of Forests, after obtaining necessary orders in that regard from the concerned Conservator of Forests. The test check, if any, shall be completed within thirty days from the date of receipt of the intimation from the applicant regarding removal of discrepancy, or from the date of joint verification showing no discrepancy, as the case may be. If test check is not completed within the stipulated period, it shall be deemed to have been done with no discrepancy found.(g)After completion of the joint verification or of the test check, if any, made, the D.F.O. shall direct the applicant to register his property hammer mark with him on deposit of the required fees which shall be done within ten days.(h)The applicant shall thereafter submit a list of conversion of trees and bamboos felled and converted by him over the plots in triplicate and put the facsimile of the registered property mark on either ends of all timber including wood-billets.(i)The D.F.O. shall thereafter get the timber including round wood-billets branded with the Forest Department hammer mark bearing letters "P.T" within fifteen days from the date of receipt of list referred to in Clause (h).(j)The applicant thereafter submit within a week a list in triplicate specifying the number, species, size of timber and/or quantity of fire-wood and/or quantity of other forest produce proposed to be removed. Within ten days of receipt of the documents, the D.F.O. or the Assistant Conservator of Forests authorised in that behalf, as the case may be, shall, after proper verification of the documents allow removal of the timber/fire-wood/other forest produce by issue of the required timber transit permit.(k)One day before the actual removal of timber/fire-wood/other forest produce, the applicant shall inform in writing to the authority granting permit, the vehicle number and the route in which the removal is to be made.]
