Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2) in The Orissa Timber and Other Forest Produce Transit Rules, 1980

(2)On receipt of application, the Forest Officer having jurisdiction shall cause an enquiry, where necessary in the manner prescribed hereinafter, before issue or refusal of transit permit :[Provided that no enquiry may be necessary in cases mentioned in Sub-rule (1-A) if the certificate as required in the said sub-rule is furnished alongwith the application] [Inserted by Government, of Orissa, Forest and Environment Department Notification No. 10-F (TR)-18/91/16900/F. & E. E. dated 18.9.1991.].