Section 5(2) in The Orissa Forest Produce (Control of Trade) Rules, 1983
(2)Application for issue of transport permit of any of the aforesaid types shall be made in Form 'C' to be obtained from the office of the Divisional Forest Officer on payment of one rupee per each Form and shall be submitted to the Divisional Forest Officer or to the Officer or person authorised to issue permit, as the case may be:Provided that the Divisional Forest Officer or any officer or person authorised by him if he has reason to believe that the specified forest produce in respect of which the application has been made, has been obtained, illegally or collected illicitly or without authority, may, after giving the applicant such opportunity of being heard as he may in the circumstances deem fit, reject such application by an order in writing.
