Section 14 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
14. Property and transit marks to be affixed to timber.
- Except when it is the property of Government, all timber brought at the specified Check Chowki or depot shall be examined and imprinted with a Government hammer mark (the facsimile of which shall be imprinted on the connected pass) the design of such a hammer mark shall, from time to time, be prescribed by the Conservator of Forests or the Divisional Forest Officer. In addition, if the Conservator of Forests or the Divisional Forest Officer so directs, a distinguishable private property mark of the owner of such timber of the description which has been registered in the Office of the Conservator of Forests of the circle or the Divisional Forest Officer, shall also be affixed.
