Section 32 in Management and Working of the Forests
32. Permit Form No. 9.
- (i) For all timber or other forest produce sold otherwise than from depot, a permit in Form No.9 or [Form No. 37] [Vide C.S. No. 146, dated 30.11.1940.] must be given before any of the aforesaid purchase can be removed by the purchaser. In the case of trees felled and logged by the purchaser in the forest, such permit will not be issued without the production of the Coupe Officers' certificate in Form No. 10. This permit or licence will be issued under such Rules and in such Forms as the State Government may from time to time prescribe. Permit or licence Forms shall be kept in [duplicate, or] [Vide C.S. No. 146, dated 30.11.1940.] triplicate in bound books and bear printed serial numbers and the words 'original', 'duplicate' and 'triplicate'. Each permit or licence issued shall be filled in by the officer issuing it in the original as well as in the counterfoils, and be provided with a serial annual number. All amounts of produce as well as of money, shall be written in words as well as in figures.(ii)In the case of pre-paid licenses the officer issuing the licence may receive either cash or a treasury challan as proof of payment. The original licence shall be given to the licensee, the duplicate shall be attached to the monthly accounts and the triplicate be kept by the issuing officer.(iii)In cases where under the conditions of the permit, timber is marked with a Government sale-hammer on passing revenue stations, or where forest produce is otherwise allowed to leave the limits of the forests, the officer marking such timber or passing such forest produce shall collect the original licences, and the purchase certificates which may have been granted on the strength of such licenses and forward them to the Divisional Officer under whose signature or authority they were issued. They should be pasted into the book of licenses, each against its counterfoil.(iv)In the case of unpaid licences, or purchase certificates granted thereunder, the original shall be given to the licensee and the duplicate be sent to the officer empowered to mark or pass the produce on payment of the revenue due when the payment has been effected which may be done by cash or treasury challan. The officer receiving it shall at once return the duplicate, entering thereon any purchase certificates which may have been granted on the strength of such licence. These should be pasted into the licence book of the issuing officer, each against its counter foil. The original should be submitted as a revenue voucher to the accounts of the passing officer.(v)The books of licences should be periodically examined by the Divisional Officer, the returned licences being checked with their counterfoils and with the entries of the amounts realised on their account in the cash book or in the original accounts of the officer who issued the same, and an explanation called for as regards any licences missing or unduly delayed.
