Section 7(8)(j) in The Orissa Timber and Other Forest Produce Transit Rules, 1980

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State of Odisha - Subsection

Section 7(8)(j) in The Orissa Timber and Other Forest Produce Transit Rules, 1980

(j)The applicant thereafter submit within a week a list in triplicate specifying the number, species, size of timber and/or quantity of fire-wood and/or quantity of other forest produce proposed to be removed. Within ten days of receipt of the documents, the D.F.O. or the Assistant Conservator of Forests authorised in that behalf, as the case may be, shall, after proper verification of the documents allow removal of the timber/fire-wood/other forest produce by issue of the required timber transit permit.

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State of Odisha - Subsection

Section 7(8)(j) in The Orissa Timber and Other Forest Produce Transit Rules, 1980