Section 18(2) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
(2)Every property mark shall consist of a device to be approved by the Divisional Forest Officer for his Division, provided that no person shall be allowed to register a mark identical with, or liable to be mistaken for one already registered by another person or used by the State Government. In case of dispute as to whether the marks proposed for registration has or has not too close in resemblance with any other previously registered property mark, the decision of the Conservator of Forests shall be final.
