Section 3(5) in Tamil Nadu Sandalwood Possession Rules, 1970
(5)After such inspection, the dealer or stockist shall be given an order in writing by the District Forest Officer to cover such sandalwood if such conversion is sought to be made:Provided that the District Forest Officer may refuse to grant or renew a licence to any applicant or licensee if he has reason to believe that the information required is not given or that the person has been concerned in any illegal practice with regard to sandalwood or for any other goods.[Explanation. - The Arignar Anna Government Hospital of Indian Medicine, [Chennai] [Added by Notification No. SRO A/93/84, dated the 15th March 1984.] and the Government College of Indian System of Medicine, Palayamkotai are exempted from the operation of rule 3.]
