Section 12 in Andhra Pradesh Red Sanders Wood Possession Rules, 1989
12.
(1)Every owner, or stockist who intends to possess any consignment of red sanders wood, shall immediately inform the Divisional Forest Officer, in writing of the actual source from which he intends to obtain such red sanders wood and supply such information as the Divisional Forest Officer may require to satisfy himself about bona fides of such red sanders wood.(2)The owner or stockist who comes into possession of a consignment of red sanders wood shall within 24 hours of such possession, intimate the Divisional Forest Officer about the fact of actual possession and the same shall be inspected by an officer not below the rank of Forest Range Officer without any delay; and till such inspection is over the owner of stockist shall not tamper with the identification marks that may have been already placed on such red sanders wood.(3)A owner or stockist shall not convert such red sanders wood as he may have come into possession in accordance with sub-rule (2) except in accordance with orders in writing of the Divisional Forest Officer.
