Section 13 in The Orissa Forest Contract Rules, 1966
13. Permits for Removal of Forest Produce.
(1)A forest contractor shall not remove any forest produce from the contract area unless it is accompanied by a permit signed by the contractor or his authorised agent.(2)Such permits shall be obtained on payment from the Range Office. They shall be in triplicate and shall be bound in books. Each book shall bear an identifying number and the permits in each book shall be numbered serially.(3)One copy of the permit shall be given to the person in charge of the produce which is being removed, and shall be produced by him when required by any Forest Officer. The second copy shall be submitted to the Range Officer within such time as the Divisional Forest Officer may prescribe. The third copy shall remain in the permit book as a counterfoil.(4)Permit books as they become used, and on the completion or termination and on stoppage of extraction or work, of the contract all partially used books, will be submitted to the Range Officer, in charge of the Range in which the Contract area lies together with an abstract of the forest produce sold thereunder in such form as the Divisional Forest Officer may direct.(5)Except with the special permission of the Divisional Forest Officer not more than one permit book may be brought into use at one time in each contract area.(6)Permit books shall at all times be liable to inspection on demand by a Forest Officer.(7)The issue of permits and the quantity of produce covered by each shall be subject to the general supervision of the Divisional Forest Officer who may pass written orders to regulate the manner in which such permits shall be written up and may vary such regulation. In all cases permit must give a clear description of the produce they cover.(8)The Divisional Forest Officer, or the Range Officer, as the case may be, shall have the power to withdraw a permit book if in his opinion such permit book has been misused for unlawful gain. In the event of such withdrawal the forest contractors shall not be entitled to any compensation whatsoever for any loss that may be sustained by him for any stoppage of his work in or extraction from the contract area.
