Section 6 in Tamil Nadu Sandalwood Transit Rules, 1967
6. Check of permits.
(1)All sandalwood in transit shall be produced for examination at the first checking station in the district between the hours of 6 a.m. and 6 p.m. and if such sandalwood arrives at the first checking station after 6 p.m., the officer-in-charge of such checking station may detain it till the next day for examination.(2)The officer-in-charge of the checking station shall, after satisfying himself that the sandalwood actually comes from the place and is of the kind stated in the permit of the Government of Andhra Pradesh, Mysore or Kerala or the permit is in Form I or II, as the case may be and is not in excess of the quantity specified therein, retain such permit and give in exchange therefor a way-permit in Form III as hereinafter provided duly noting the vehicle number carrying the sandalwood. If the officer-in-charge of the checking station is not satisfied and refuses to grant the way permit he shall detain the sandalwood and the permit of the [Government of Andhra Pradesh, Mysore] [ Now, renamed as Karnataka.] or Kerala or the permit in Form I or II as the case may be and report the case for the orders of the concerned District Forest Officer having jurisdiction, stating clearly the reasons for the action taken.[(2-A) A Vehicle driver with a vehicle carrying sandalwood when he passes through a check post with permit in Form I or Form II shall sign the Register maintained in the check post and similarly furnishing the vehicle number in the said Register.] [Inserted by G.O. Ms. No. 184, Forest and Fisheries dated the 28th February 1986.](3)The quantity of sandalwood under transit shall not be greater than that entered in the permit and, if it is less, the same permit shall not be used again to cover the deficiencies.(4)The way permit in Form III shall be in duplicate, the original shall be given in exchange for the permit of the Government of Andhra Pradesh, Mysore1 or Kerala or the permit in Form I or II, as the case may be, and the duplicate shall be retained by the Officer-in-charge of the checking station.(5)The way permit shall protect such sandalwood to its destination and shall be produced and endorsed at all subsequent checking stations.(6)The permits referred to in the preceding rules shall, in the case of imported sandalwood and sandalwood for export, be produced with the sandalwood for examination at every checking station mentioned in Schedule A and past which the sandalwood may be taken.(7)Any Revenue Officer not below the rank of Revenue Inspector-in-charge of firka or any Police Officer in uniform not below the rank of Head Constable or any Forest Officer not below the rank of Forest Guard or Tanahdar-in-charge of a checking station mentioned in Schedule A, may stop any vehicle reasonably suspected of carrying sandalwood for checking its contents and the permits referred to in these rules shall be produced when demanded and such vehicle shall not proceed therefrom until permitted to do so by the said officer of the Revenue, Police or Forest Department or the said Tanahdar.Explanation. - In this clause "vehicle" includes lorries, stage carriages, contract carriages, tractors, cars, hand carts, bullock carts, horse drawn carriages such as jutkas, cycle rickshaws and hand-pulled rickshaws.(8)No person shall take any sandalwood off or pass it from any road on which a checking station has been placed with intent to evade the production of the sandalwood at a checking station.(G. O. Ms. No. 250, Forest, dated the 4th March 1983)
