Section 22(1) in The Orissa Forest Contract Rules, 1966
(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.
