- (i) A Forest contractor shall not remove any forest produce from the contract area unless it is accompanied by a permit signed by the contractor or his authorised agent.(ii)Such permits shall be obtained on payment from the Range Officer. These shall be in triplicate and bound in books. Each book shall bear an identifying number, and the permits in each book shall be numbered serially.(iii)Two copies of the permit shall be given to the person incharge of the produce which is being removed and shall be produced by him when required by any Forest Officer. The third copy shall remain in the permit book as a counterfoil.(iv)Permit books as they become used, or on the completion of the contract all partially used books, will be submitted to the Range in which the contract area lies together with an abstract of the forest produce sold and removed thereunder in such form as the Divisional Forest Officer may direct.(v)Except with the special permission of the Divisional Forest Officer not more than one permit book may be brought into use at one time in each contract area.(vi)Permit books shall at all times be liable to inspection on demand by a Forest Officer.(vii)The issue of permits and the quantity of produce covered by each shall be subject to the general supervision of the Divisional Forest Officer who may pass written orders to regulate the manner in which such permits shall be written up and may vary such regulation. In all cases permits must give a clear description of the produce they cover.
