Section 14 in The Chhattisgarh Transit (Forest Produce) Rules, 2001
14. Property and Transit marks to be affixed to timber.
- No timber shall be moved from or within any district of Chhattisgarh unless it bears a Government transit mark or Gram Panchayat property marks, of such design as shall be prescribed from time to time in this behalf by the Divisional Forest Officer.
