Section 22 in The Orissa Forest Contract Rules, 1966
22. Property Mark.
(1)The forest contractor shall, unless otherwise directed to do so in writing by the Divisional Forest Officer, register his property mark or trade mark in the Office of the Divisional Forest Officer paying Re. 1 for registration of the same for one year ending the 31st July or Rs. 2 for three years ending the 31st July. Such property or trade mark shall in all cases be subject to the previous approval and acceptance of the Divisional Forest Officer. The forest contractor shall also send to the Divisional Forest Officer specimens of his seal and signature and also specimens of the seals and signatures of all agents of servants authorised by the Divisional Forest Officer to work on behalf of the forest contractor.(2)No timber shall be conveyed from the contract area without the impress of the forest contractor's registered property or trade mark.(3)The Divisional Forest Officer and his subordinates shall have the right to mark any piece of timber with the Government hammer mark before it is removed from the stump-side beyond the limits of such checking station as the Divisional Forest Officer may appoint in writing.
