Section 13 in Andhra Pradesh Red Sanders Wood Possession Rules, 1989
13.
(1)Every owner or stockist storing red sanders wood or its products obtained by manufacture or conversion shall furnish the Divisional Forest Officer full particulars of the place of storing together with a certified sketch of the premises. The premise should be distinguishable by a Notice Board conspicuously displayed. Any change in such place shall be made only after giving prior intimation to Divisional Forest Officer.(2)Every owner or stockist shall maintain a stock register showing receipts and issues of red sanders wood and all its products.(3)A true extract of stock register in Form-III shall be submitted to Divisional Forest Officer before 10th of every month, In the event of failure to furnish the return he shall be liable for a penalty which shall not be less than Rs. 1,000/- but shall not exceed Rs. 2,500/- and in the event of failure to pay the penalty so levied, the licence shall stand automatically cancelled.
