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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(1)(a) in The Chhattisgarh Transit (Forest Produce) Rules, 2001

(a)All forest produce which is being imported into the State of Chhattisgarh must be covered with a transit pass issued by the exporting state and in case of timber every piece should bear a hammer impression indicated on the transit pass.