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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(3)(vi) in Tamil Nadu Sandalwood Transit Rules, 1967

(vi)The heartwood obtained from each of the trees shall, thereafter, be weighed and the results recorded in the Statement in Form VI indicating in it at the same time the number of root and stem wood pieces obtained from each of such trees with an abstract in the remarks column showing the total number of trees extracted and cleaned, their total outturn expressed in number of pieces (roots and billets separately) and the aggregate of all pieces in respect of which the registration of property mark is desired. Form VI shall, on application, be supplied by the concerned District Forest Officer having jurisdiction on payment of a fee as fixed by the Government, from time to time. No form other than that supplied by the District Forest Officer shall be used.