Section 5(ii) in Tamil Nadu Timber Transit Rules, 1968
(ii)The Officer-in-charge of the first checking station shall, after satisfying himself that the timber actually comes from the locality and is of the kind stated in the permit in Form I or Form 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 duly noting the vehicle number carrying the timber, fuel and bamboos. This way-permit shall protect such limber along the route to its destination and shall be produced and endorsed at all subsequent checking stations on that route. If the Officer-in-charge of the first checking station is not satisfied and refuses to grant the way-permit, he shall detain the timber and the permit in Form I or Form II, as the case may be, and report the case for the orders of the District Forest Officer, stating clearly his reasons for the action taken.
