Section 4(b) in Tamil Nadu Timber Transit Rules, 1968
(b)Permits in Form II shall be in triplicate and shall have all the parts filled up by the person disposing of the timber or his authorised agent, the original shall be handed over to the person authorised to remove the timber, the duplicate shall be simultaneously sent to be District Forest Officer concerned and the triplicate shall be retained as a counter-foil for not less than six months from the date of issue of the original and shall be produced for inspection at any time within that period on demand by any Forest Officer not below the rank of Forest Guard.
