Section 7(3)(vii) in Tamil Nadu Sandalwood Transit Rules, 1967

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State of Tamilnadu - Subsection

Section 7(3)(vii) in Tamil Nadu Sandalwood Transit Rules, 1967

(vii)After the application for the removal of the sandalwood with the statement in Form VI containing all the particulars therein prescribed is received, the District Forest Officer, or a Gazetted Officer authorized by him in his behalf shall, as soon as possible, inspect and identify the sandalwood by verifying the girth and the departmental hammer mark put on the standing trees and by assembling all the parts of each tree and satisfy himself that the wood is of the same tree that was standing hammer marked and that the details furnished by the applicant in Form VI are correct and without error, and thereafter, mark all the sandalwood with the District pass hammer. Thereafter, the District Forest Officer, shall subject to the provisions of clause (viii) of this sub-rule grant a certificate of registration in Form V with as little delay as possible.

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State of Tamilnadu - Subsection

Section 7(3)(vii) in Tamil Nadu Sandalwood Transit Rules, 1967