Section 18 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
18. Registration of property marks.
(1)Any person may apply to the Divisional Forest Officer to have property mark to be attached to timber belonging to him, registered in the Office of the Divisional Forest Officer of the Division from which it is sought to transport his timber under these Rules.(2)Every property mark shall consist of a device to be approved by the Divisional Forest Officer for his Division, provided that no person shall be allowed to register a mark identical with, or liable to be mistaken for one already registered by another person or used by the State Government. In case of dispute as to whether the marks proposed for registration has or has not too close in resemblance with any other previously registered property mark, the decision of the Conservator of Forests shall be final.(3)Registration fee [Section 41(2)(i)]. - A fee of ten rupees shall be chargeable for each registration. A receipt shall be given in respect of the payment of the fee in the form given in Schedule 'C'.(4)A certificate of registration showing the device shall be given by the Divisional Forest Officer to each person registering his mark. The registration shall remain valid up to September 30 next following.
