Section 5 in Tamil Nadu Timber Transit Rules, 1968
5. Check of permits.
- (i) The permits referred to in the preceding rule shall be produced with the timber for examination at any station which may be notified, from time to time, by the Collector in the District Gazette as a "Checking Station" and past which the timber may be taken. In the case of timber in transit, the permit shall he produced, instantaneously when demanded any where within the limits of the scheduled areas, by any Revenue Forest or Police Officer or at any of the checking stations notified by the Collector outside the Scheduled areas past which the timber is taken.Any Police Officer in uniform not below the rank of Head Constable or any Forest Officer not below the rank of Forest Guard or of Tanahdar wherever there are tanahdar may stop any vehicle reasonably suspected of carrying timber within the scheduled area for checking its contents and such vehicles shall not proceed there from until permitted to do so by the said Officer or the Police or Forest Department or the tanahdars, as the case may he.Vehicle driver with vehicle carrying timber, fuel and bamboos when he passes through a check post with the Form I or Form II permit sign in the register maintained in the check post and similarly furnish the vehicle number in Form I of Form II.No person shall take any timber or pass any timber from, any road or river on which a checking station has been placed, with intent to evade the production of the timber at the checking station.The quantity of timber in 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 deficiency.(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.All timber in transit shall be produced for examination at the first checking station on the authorised route between the hours of 6 a.m. and 6 p.m., and if such timber arrives at the first checking station after 6 p.m. the Officer in-charge of the checking station may detain it till 6 a.m., following for examination.Explanation I. - The expression "checking station" in this rule shall include any place within 400 metres thereof.Explanation II. - In this rule "vehicle" includes lorries, stage carriages, contract carriages, tractors, hand-carts, bullock carts, horse-drawn carriage such as jutkas, cycle rickshaws and hand-pulled rickshaws, three wheeled vehicles and any other mode of conveyance.
