Section 5(1) in The Orissa Timber and Other Forest Produce Transit Rules, 1980
(1)No transit permit shall be required to cover transit of forest produce in the following cases, namely :(a)for the transit from the contract area of forest produce purchased by the Forest Contractors whose contracts are governed by the Orissa Forest Contract Rales and duly covered by a coupe permit;(b)for the transit of forest produce whose removal is covered by Forest Department permits;(c)for the transit of minerals leased out under the Mineral Concession Rules;(d)for the transport of [Bamboo] [Inserted vide SRO No. 224/83-OGE No. 573, dated 17.5.1983.] timber and fire-wood bearing Orissa Forest Departments hammer mark where removal is covered by depot permit;(e)for removal of forest produce other than timber, bamboos and minerals of any description required by transits, having recognised rights under any law in force for their bona fide domestic use but not for trade or barter subject to the condition that Tribals can transport or possess up to fifty Kgs. of tamarind and ten bundles of hill brooms without transit permit;(f)for timbers not grown in India;(g)for timber that is cut or fashioned otherwise than is usually done before timber is removed from the forests or the saw-mills and saw pits;(h)for fire-wood not exceeding one head load;(i)for transport of minor forest produce within the district except lac, tassar, myrabolans, gums and resin, root of patalagaruda, sal seed, tamarind and hill brooms, subject to such limit of transport and storage without transit permit as may be notified by State Government in Official Gazette for different items;(j)[ for transit of timber and fire-wood obtained from those species mentioned in Schedule-III in the areas mentioned against each.] [Inserted by Government, of Orissa, Forest and Environment Department Notification No. 10-F (TR)-18/91/16900/F. & E. E. dated 18.9.1991.]
