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State of Tamilnadu - Section

Section 9 in Tamil Nadu Timber Transit Rules, 1968

9. Red Sanders Wood.

- No person shall have in his possession or move red sanders timber chips or powder except under a special permit issued by the District Forest Officer in Form VI:Provided that nothing contained in this rules shall apply to -
(a)red sanders wood not exceeding 5kg. in weight carried by any bona fide traveller or any person authorised by him in writing for his personal use, or
(b)red sanders wood cut and carried by a ryot for his own personal use from trees growing on the patta lands of the said ryots or of any neighbouring ryot from whom title to such red sanders wood is derived and provided that he obtained a certificate of title from the [village munsif] [Now Village Administrative Officer.] and that the quantity cut and carried on each occasion does not exceed 5kg. in weight.
AnnexureAll Revenue Districts In Tamil Nadu(G. O. Ms. No. 971, Forests and Fisheries, dated the 11th August 1983)Form I[See rule 3(i)]
Triplicate Duplicate Original
(Counterfoil to be retained by the IssuingOfficer) (To be sent to the Officer in-charge offorest) Permit for export, transport of timber fromGovernment forests
Permit No. Permit No. Permit No.
Under the rules under sections 35 and 36 of theTamil Nadu Forest Act, 1882 Under the rules under sections 35 and 36 of theTamil Nadu Forest Act, 1882 Under the rules under sections 35 and 36 of theTamil Nadu Forest Act, 1882
1. Name and residence of the person to whom thepermit is granted. 1. Name and residence of the person to whom thepermit is granted. 1. Name and residence of the person to whom thepermit is granted.
2. Quantity 2. Quantity 2. Quantity
3. Description of timber 3. Description of timber 3. Description of timber
4. Fees paid, if any 4. Fees paid, if any 4. Fees paid, if any
5. Marks, if any, on the timber 5. Marks, if any, on the timber 5. Marks, if any, on the timber
6. From what forest or depot removed, 6. Fromwhat forest or depot removed. 6. From what forest or depot removed.  
7. To what place removed 7. To what place removed 7. To what place removed
8. Route 8. Route 8. Route
9. Time allowed 9. Time allowed 9. Time allowed
10. Vehicle Registration No. 10. Vehicle Registration No. 10. Vehicle Registration No.
11. Remarks 11. Remarks 11. Remarks
Camp: Camp: Camp:
Signature of issuing Officer. Signature of issuing Officer. Signature of issuing Officer.
Date: Date: Date:
Designation. Designation. Designation.
Triplicate(Counterfoil to be retained by thePerson issuing the pass)Permit No. Duplicate(Duplicate to be sent to the DistrictForest Officer) Permit No. Original Form II[See rule 3(iii)]Pass for theimport/transport of timber/ fire wood,bamboos from private landsor foreign territory
Under rule 3(iii) of the rules under sections 35and 36 of the Tamil Nadu Forest Act, 1882 Under rule 3(iii) of the rules under sections 35and 36 of the Tamil Nadu Forest Act, 1882 Under rule 3(iii) of the rules under sections 35and 36 of the Tamil Nadu Forest Act, 1882
1. Name and residence of the person to whom thepermit is granted. 1. Name and residence of the person to whom thepermit is granted. 1. Name and residence of the person to whom thepermit is granted.
2. Quantity 2. Quantity 2. Quantity
3. Description of timber, firewood or bamboos 3. Description of timber, firewood or bamboos 3. Description of timber, firewood or bamboos
4. Marks, if any, on the timber, firewood orBamboos 4. Marks, if any, on the timber, firewood orBamboos 4. Marks, if any, on the timber, firewood orBamboos
5. When obtained 5. When obtained 5. When obtained
6. To what place removed 6. To what place removed 6. To what place removed
7. Route 7. Route 7. Route
8. Time allowed 8. Time allowed 8. Time allowed
9. Remarks. 9. Remarks. 9. Remarks.
Date: Date: Date:
Station: Station: Station: 1,2,3,4,5,6,7,8,9.
Signature of the person granting the pass. Signature of the person granting the pass. Signature of the person granting the pass.
Note.- The time to be entered in column8 should not exceed the period calculated at 25 kilometres perday except with the special permission of the District ForestOfficer. Note.- The time to be entered in column8 should not exceed the period calculated at 25 kilometres perday except with the special permission of the District ForestOfficer. Note.- The time to be entered in column8 should not exceed the period calculated at 25 kilometres perday except with the special permission of the District ForestOfficer.
Form III[See rules (v) and (6)(ii)]
Way Permit Way Permit
(Counter-foil to be retained by the issuingOfficer in duplicate diglot) (Under rule 4 of the rules under sections 35and 36 of the Tamil Nadu Forest Act, 1882)
Permit for the transport of timber from tanah Permit for the transport of timber from tanah
1. Quantity 1. Quantity
2. Description 2. Description
3. Marks 3. Marks
4. Time allowed 4. Time allowed
5. Vehicle Registration No. 5. Vehicle Registration No.
6. Remarks 6. Remarks
Station: Signature of Officer incharge ofChecking Station. Station: Signature of Officer incharge ofChecking Station.
Date: Date:
  Note.-This way-permit is granted subjectto the rules under sections 35 and 36 of the Tamil Nadu ForestAct, 1882 and must be produced on demand by any Revenue, Forest,or Police Officer.
Form IV(See rule 8)
Certificate of Registration Certificate of Registration
(Counterfoil to be retained by the issuingOfficer in duplicate diglot) Original
(Under the rules under sections 35 and 36 of theTamil Nadu Forest Act, 1882) (Under the rules under sections 35 and 36 of theTamil Nadu Forest Act, 1882)
No. No.
1. Name of person registering 1. Name of person registering
2. Description of property mark 2. Description of property mark
3. Description and quantity of timber registered 3. Description and quantity of timber registered
4. Date of registration or renewal 4. Date of registration or renewal
5. Remarks 5. Remarks
Certified that..residing at., has registered/renewed the above property markfor the official year ending 31st March 19. up to....19....District Forest Officer.Signature of DistrictForest Officer Certified that....residing at.... has registered/renewed the above property markfor the official year ending 31st March 19. up to ....19....District Forest Officer.Signature of DistrictForest Officer
Form V[See rule 8]Register of Property Marks
Serial number of registration Name and address of person registering orrenewing Whether original registration or renewal For what period registered or renewed Date of original registration or last renewal In what capacity registered whether as (a) owneror lessee of lands from which timber is to be felled or(b) aspurchase on Kutt-ikanain from such owner or lessee or(c) asretail dealer If registered as owner or lease particulars oflands claimed Description of property mark with translation ofinscription of copy of the mark Remarks
For Unsurveyed lands.names.boundaries and taluk For surveyed lands,names,survey numbers,amsam andtaluk
1 2 3 4 5 6 7 8 9 10
                   
Form VI (Referred to in rule 10) Form VI (Referred to in rule 10) Form VI (Referred to in rule 10)
(Counter-foil to be retained by the DistrictForest Officer) (Duplicate to be sent to the Range Officer) Permit for export, wood transport of timberfrom Government forests
Permit No. Permit No. Permit No.
Under the rules under sections 35 and 36 of theTamil Nadu Forest Act, 1882 Under the rules under sections 35 and 36 of theTamil Nadu Forest Act, 1882 Under the rules under sections 35 and 36 of theTamil Nadu Forest Act, 1882
1. Name and residence of the person to whom thepermit is granted. 1. Name and residence of the person to whom thepermit is granted. 1. Name and residence of the person to whom thepermit is granted.
2. Quantity 2. Quantity 2. Quantity
3. Description of timber 3. Description of timber 3. Description of timber
4. Fees paid, if any 4. Fees paid, if any 4. Fees paid, if any
5. Marks, if any, on the timber 5. Marks, if any, on the timber 5. Marks, if airy, on the timber
6. From what forest or depot removed. 6. From what forest or depot removed. 6. From what forest or depot removed.
7. To what place removed 7. To what place removed 7. To what place removed
8. Route 8. Route 8. Route
9. Time allowed 9. Time allowed 9. Time allowed
10. Vehicle Registration No. 10. Vehicle Registration No. 10. Vehicle Registration No.
11. Remarks 11. Remarks 11. Remarks
Camp:Signature of issuingOfficer.Date:Designation. Camp:Signature of issuingOfficer.Date:Designation. Camp:Signature of issuingOfficer.Date:Designation.
(Reverse)(To be filled in by the Tanahdar)
Date and number of way-permit in Form III in exchange for the permit
Date Number Quantity
1 2 3
     
Date: Signature of Tanadar Camp date
Appendix IRules Relating to Elephant Catching Operations(G. O. No. 793, Revenue, dated the 10th November 1894 B.PF. No. 401, dated the 5th July 1895, recorded in G.O. Ms. No. 2963, Revenue, dated the 25th July 1895.)Rules for Capturing Elephants by Pitfall System