Section 7 in Tamil Nadu Timber Transit Rules, 1968
7. Use and registration of property marks.
(1)The ownership of timber obtained from private lands, markets or depots shall be indicated by a property mark.Explanation. - In this rule, the expression "timber" excludes bamboos and fuel billets not exceeding 12 decimetres in length.All sawn timber where the smallest dimension is not less than 5cm. in thickness and does not exceed 12 decimetres in length shall qualify as "timber" for fixing departmental hammer marking.(2)All such property marks shall be registered at the District Forest Office. A fee of Rs. 50.00 (Rupees fifty only) shall be charged in respect of registration and Rs. 50.00 (Rupees fifty only) for renewal of property mark, it shall be lawful for the District Forest Officer to require from any owner of a property mark, any applicant for registration of property mark and any applicant for the supply of permits in Form II, information relating to the locality, quantity of wood available and any other details which the District Forest Officer may require in order to give effect to these rules. He may refuse the registration of property mark or the issue of Form II permits and may cancel or suspend registration of any property mark if the Information required is not given or if he considers that such property mark is not distinctive or for other good and sufficient reasons. The District Forest Officer shall record his reasons for such refusal, suspension or cancellation and submit his order for confirmation by the District Collector. A certificate in Form IV shall be granted by the District Officer Forest Officer on registration of such properly mark. A registrar of property marks shall be maintained in the District Forest Officer in Form V. The fee once paid shall not be refunded under any circumstances.(G. O. Ms. No. 1501, Forests and Fisheries, dated the 8th November 1982)(3)Any person who entrusts his property mark to his authorised agent as defined in Explanation to sub-rule (b) of rule 4 or any other person, shall be liable for the consequences of any illegal act committed under these rules by such authorised agent or other persons.(4)After the application for the removal of timber is received the Assistant Conservator Forests or the Ranger concerned shall, as soon as possible, inspect and if the timber stored qualified for issue of transport permit, affix the departmental hammer mark on the timbers.(G. O. Ms. No. 1409, Forests and Fisheries, dated the 30th October 1980)(G. O. Ms. No. 438, Forests and Fisheries dated the 15th April 1981).
