Section 15 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
15. Depots and their purposes.
- The Conservator of Forests may establish at such places as he shall deem fit, depots to which forest produce shall be taken-(a)for initial examination or subsequent checking regarding bona fide removal of forest produce; or(b)for determining the amount of money payable on account thereof to the State Government, and for the payment of any money so found to be due; or(c)in order that any mark required by law or by these Rules to be affixed thereto may be so affixed.
