Section 4 in Tamil Nadu Sandalwood Transit Rules, 1967
4. Form of Permit.
(1)In the case of sandalwood purchased from Government, the permit shall be in Form I and shall be printed.(2)In the case of sandalwood purchased at the Government sales depot in the [State of Andhra Pradesh, Mysore] [Now, renamed as Karnataka.] or Kerala and imported into the State, the permit shall be that issued by the Government of the State of Andhra Pradesh, Mysore or Kerala or any authority in that State responsible for the sale of sandalwood in that State and such permit shall be valid only for transport of sandalwood to the destination specified therein.(3)In the case of imported sandalwood other than that referred to in sub-rule (2), the permit shall be in Form II and shall be printed.The forms of the permit shall, on application be supplied by the District Forest Officer having jurisdiction on payment of price which will be fixed by the Chief Conservator of Forest, from time to time. No form of permit other than that supplied by the District Forest Officer shall be used.(4)In the case of subsequent movement of imported sandalwood and of the transport of all local sandalwood other than that for which Form I is prescribed, a printed permit in Form II shall be used.The forms of the permit shall, on application, be supplied by the District Forest Officer having jurisdiction on payment of the price referred to in sub-rule (3) No form of permit other than that supplied by the District Forest Officer shall be used.
