Section 9 in Rules and Orders in Force in Certain Districts
9. All timber and other forest produce in respect of which there is reason to believe that any money is payable to Government under these rules, when in transit in any part of the district, may be stopped and examined by any forest or police officer and all persons in charge of such timber or other forest produce shall be bound to produce any permit or certificate or pass which may have been granted to them for its removal when called upon to do so by such forest or police officer.
