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State of Tamilnadu - Section

Section 14 in Rules for the Issue and Check of Permits for Timber and Other Forest Produce

14.

In districts where the pre-payment system has not been introduced, issuing officers shall maintain a register in Form No. P-2 in which the daily transactions should be posted under each head.On the day fixed for the closing of the accounts, the entries in the P-2 register shall be totalled, and an abstract thereof, giving the monthly totals under each head entered in a statement in the same form. This should be submitted to the Range Officer supported by the treasury or other receipts for the amounts remitted into the treasury, and by the duplicates of the permits issued.Note. - The heads in the P-2 register and statements may be altered to suit local requirements.Such of the issuing officers as are stationed at taluk headquarters shall remit their collections into the treasury daily or every alternate day; but those stationed elsewhere shall remit their collection to the treasury by postal money orders or hand them over in the presence of a respectable person to the village munsif periodically or whenever the collections are likely to exceed their security deposit.Note. - The unremitted collections, if any, shall be in no case exceed the amount of security lodged by the issuing officer.Issuing Officers shall also submit to the Range Officer a statement showing the opening balance, receipts, issues and closing balance of each kind of permit with them. This statement shall be in the form prescribed in rule 10 above for the stock register.