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State of Tamilnadu - Section

Section 13 in Rules for the Issue and Check of Permits for Timber and Other Forest Produce

13.

Issuing officers will receive from applicants the prescribed seigniorage on the produce applied for, or a receipt from any Revenue or Forest Officer authorized to receive forest revenue, and issue the original permit only, in accordance with the instructions as regards locality, etc., which will be issued, from time to time, by the District Forest Officer. They will, at the same time, make corresponding entries in the duplicate and counter-foil, and deal with them in accordance with the District Forest Officer's instructions, which will vary according to local circumstances. In the case of head-load tickets issued in the form of card-boards, issuing officers shall enter the date of issue on each half of the ticket.