Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 5 in The Orissa Forest Produce (Control of Trade) Rules, 1983

5. Transport Permit.

- [(1) Subject to the provisions of Clauses (a), (b) and (d) of Sub-section (2) of Section 5, transport of specified forest produce shall be regulated by transport permits of the types specified in column (1) of the table given below, which shall be issued by the authorities mentioned against each in column (2) thereof-Table
  Types of Transport Permit Authority to issue the permit
  (1) (2)
(i) For transport from collection depot to storage godown (FormP. 1) Divisional Forest Officer or an Officer or employee of theagent duly authorised
(ii) For transport outside State (Form P. 2) [Divisional Forest Officer or an officer not blow the rankof a Forest Ranger duly authorised by him in writing] [Substituted by O.G E. No. 1550, D/18.11.1985, Notification No SRO No. 726/85 dated 4.10.1985.]
(iii) For transport otherwise than those mentioned in Items (i) and(ii) and within the State Divisional Forest Officer or an Officer not below the rank ofa Forest Ranger duly authorized by him in writing for suchquantity and for such period as may be specified by him.
[Provided that for issue of permit for removal of bamboo from Depots of Orissa Forest Development Corporation Limited, the Divisional Forest Officer may also authorise the Sub-divisional Managers/Matriculate Supervisors of Orissa Forest Development Corporation Limited duly nominated by the concerned Divisional Managers.] [Substituted by O.G.E. No. 1009, dated 13.6.1984, Notification No. SRO No. 639/84-dated 13.6.1984.]Provided [further] [Inserted by O.G.E. No. 352, D/17.3.2006. Notification SRO No. 3786/2005 dated 3.3.2006 and O. G. E. No. 838/17.6.06.] that the Divisional Forest Officer, if he has reason to believe that an officer or employee so authorised by him to issue permit is not suitable, shall forthwith cancel such authorisation.]
(2)Application for issue of transport permit of any of the aforesaid types shall be made in Form 'C' to be obtained from the office of the Divisional Forest Officer on payment of one rupee per each Form and shall be submitted to the Divisional Forest Officer or to the Officer or person authorised to issue permit, as the case may be:Provided that the Divisional Forest Officer or any officer or person authorised by him if he has reason to believe that the specified forest produce in respect of which the application has been made, has been obtained, illegally or collected illicitly or without authority, may, after giving the applicant such opportunity of being heard as he may in the circumstances deem fit, reject such application by an order in writing.
(3)All types of transport permits shall be subject to the following conditions, namely :
(a)Each consignment of specified forest produce during movement by any made of transport shall be accompanied by a transport permit of the concerned types;
(b)the specified forest produce shall be transported only by the route specified in the permit and shall be produced for checking at such place or places as may be specified therein;
(c)[* * *] [Deleted by S.R.O.No. 689/84, O.G.E.No. 1009-dated 13.6.1984.]
(d)the permit shall be valid for such period as may be specified therein;
(e)[ the transport permit may be cancelled by the officer issuing the same or by an officer superior to him in rank if there is reason to believe that the permit has been misused or if likely to be misused;] [Substituted by S.R.O.No. 689/84, O.G.E.No. 1009-dated 13.6.1984.]
(f)All transport permits after transporting specified forest produce or after the expiry of the period mentioned therein, whichever is earlier, shall be returned within a fortnight to the nearest forest officer of or above the rank of Forest Ranger after obtaining acknowledgement.