Section 10 in Tamil Nadu Sandalwood Transit Rules, 1967
10.
The District Forest Officer shall maintain an approved list of companies or persons engaged in the distillation of sandalwood or in the manufacture of any of its bye-products. He may, at his discretion, include the name of any company or person in the said approved list, after giving reasonable opportunity to such company or person.The District Forest Officer may, by written order, exempt any company or person whose name is included in the approved list from the provisions of sub-rule (2) in so far as it relates to the retention of sandalwood in custody for purpose of check and from provisions of clause (b) and (c) of sub-rule (4) of rule (7) and may cancel any such order.
