Section 39 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
39. Prohibition of certain acts in declared areas [Section 41 (2) (h)].
(1)Except with the permission, in writing, of the Forest Officer, the moving, converting, cutting, burning, concealing or marking of timber, the altering, or effecting of any marks on the same, and the possessing or carrying of marking hammers or other implements used for the marking of timber within the limits of any area so declared under Section 45, shall be prohibited.(2)The permission referred to in sub-rule (1), if granted, shall specify the place at which it is to take effect, and may contain other conditions regarding the previous inspection of timber or otherwise, as the case may be.
