Section 6 in Tamil Nadu Timber Transit Rules, 1968
6. Situation of checking stations.
- (i) The checking stations for timber in transit shall be fixed at any place as deemed necessary by the Government and checking of timber in transit shall not be made within the limits of Municipalities and Corporations, except-(a)in cases in which it is considered necessary to guard against smuggling from unreserved lands into towns; or(b)in places which afford special facilities for the regulation of traffic such as the meeting of roads and water ways.(ii)No demand shall be made under these rules for the production of permit within the limits of Municipalities and Corporations, except at the checking stations.(G. O. Ms. No. 971, Forests and Fisheries, dated the 11th August 1983)
