Section 10 in The Orissa Timber and Other Forest Produce Transit Rules, 1980
10. Conditions regulating use of depot permits.
- An owner of the depot to whom permission [has been given under Rule 8-A] [Substituted vide SRO No. 420/2006 dated 1.7.2006 OGE No. 941 dated 3.7.2006.] shall abide by the following conditions, namely :(a)He shall pay security deposit duly pledged to the said Divisional Forest Officer at 5 per cent of the market value of the maximum quantity [of timber or bamboos or firewood] [Substituted by SRO No. 224-OGE No. 573, dated 17.5.1983.] or all of these three major forest produces that he may store at any time subject to a minimum of rupees one thousand for the due observance of the provisions of these rules :[Provided that the Chief Conservator of Forests may exempt wholly or partly any Government Department or any State owned undertaking or Corporation or any Cooperative Society from payment of security deposit prescribed under this rule] [Inserted by SRO No. 224-OGE No. 573, dated 17.5.1983.];(b)He shall not bring or store at his depot any forest produce other than [bamboo or timber or firewood] [Substituted by SRO No. 224-OGE No. 573, dated 17.5.1983.]-(i)which do not bear the Forest Department hammer mark;(ii)which are not checked on route; and(iii)whose transit from the source of collection or origin up to the depot is not covered by permit issued under Rule 4 or depot permit under Rule 8.(c)The permits referred to in Clause (b) shall be retained by him up to six months from the date of complete disposal or removal from the depot of all the forest produce brought under such permits and shall be produced for inspection within that period on demand by a Forest Officer having jurisdiction.(d)He shall not remove from the depot any timber or firewood unless accompanied by a depot permit signed by himself or by his authorised agent approved by the Divisional Forest Officer.(e)He shall obtain the depot permits on payment from the Range Officer in whose jurisdiction the depot is located. Each depot permit shall bear the official seal of the Divisional Forest Officer of the Division.(f)He or his authorised agent, as the case may be, shall issue the original permit to the person removing the forest produce and send the first carbon copy to the Range Officer having jurisdiction on the same day of issue of the permit and retain the second carbon copy in the book as a counter foil. All corrections or rewritings shall be duly attended by the person issuing the depot permits.(g)He shall return the permit book as soon as it is completely used up or after the forest produce for the removal of which the permit book was issued, is disposed of, whichever is earlier and no cancellation of the permission under Rule 11, all partially used permit books shall be returned to the Range Officer and receipt obtained to this effect from him.(h)He shall at all times allow Forest Officer having jurisdiction over the area to inspect the premises and the [bamboo or timber or firewood] [Substituted by SRO No. 224/83 OGE No. 573 dated 17.5.1983.] for which permission is granted under Rule 8 and shall produce the permits referred to in Clause (b) for inspection on demand by the officer.(i)He shall maintain a register in Form V showing correct account of the [bamboo, timber and firewood] [Substituted by SRO No. 224/83 OGE No. 573 dated 17.5.1983.] brought to (with reference to the transit permit or the coupe permits concerned) and removed from the depot, and such register of accounts shall be open to inspection at any time by the Divisional Forest Officer or any Forest Officer duly authorised in this behalf by the Divisional Forest Officer.(j)He shall be subject to the general supervision of the Divisional Forest Officer in respect of issue of depot permits and the quantity of [bamboos or timber or firewood] [Substituted by SRO No. 224/83 OGE No. 573 dated 17.5.1983.] covered by each, and the Divisional Forest Officer may pass written order to regulate the manner in which such permits shall be written and may very such regulations.(k)The permit book issued for a particular forest produce shall be used only for that produce whether for [bamboo or timber or firewood] [Substituted by SRO No. 224/83 OGE No. 573 dated 17.5.1983.]. The permit book is not transferable and shall only be used by the person to whom it is issued or by his authorised agent.
