Section 13 in The Orissa Timber and Other Forest Produce Transit Rules, 1980
13. Checking of transit permit.
(1)Forest produce in transit by land, rail or water is liable to inspection by any Forest Officer or Police Officer, not below the rank of Sub-Inspector or by a Revenue Officer not below the rank of a Tahasildar, or by the Divisional Manager of the Orissa Tribal Development Co-operative Society Ltd. or by the Assistant Director of Sericulture of the State Tassar Co-operative Society Ltd., Orissa for formal prosecution and handing over the cases to the Forest Officer and the transit permits shall be produced on demand before any such officer. All boats, carts, vehicles or other means of conveyance used for transportation of such forest produce shall be stopped by the person in-charge under demand by any such officer, who may open and search any baggage or other things in the possession of such person or transported in the same conveyance, where there are reasonable grounds for believing that an offence under the Act, or these rules has been committed.(2)It shall be incumbent on the person transporting forest produce to present the transit permit or coupe permit or depot permit or any Forest Department permit, for examination at such checking stations, as may be notified by the Divisional Forest Officer of the Division in the Official Gazette. It will be illegal to take any forest produce by a route which avoids any route at which a checking station has been established.(3)Checking station shall remain closed from 10 p.m. to 5 a.m. No forest produce shall pass a checking station when it is closed between these hours except with the previous permission in writing of the Divisional Forest Officer, in whose jurisdiction, the checking station is located :Provided that checking stations on National Highways shall remain open throughout the day and night.(4)As soon as the forest produce has been checked and found correct the concerned permit under the authority of which the forest produce is carried, shall be endorsed by the Forest Officer in charge of the checking station under his signature and date with the word "CHECKED". When timber and round-wood billets are checked at the checking station, the Forest Officer shall brand the exposed ends of the timber and the billets with Forest Department hammer marks. If the forest produce exceeds the quantity stated in the transit permit or is not of the kind or description given in the transit permit and the timber and round wood billets do not bear the Orissa Forest Department hammer mark and the owner's registered property mark as required under Rule 14, the forest produce shall be liable for seizure. If the forest produce is less than the quantity stated in the transit permit, the said permit shall not be used again to cover the deficit.Note - All Forest produce shall be liable to be unloaded for proper checking, if so required by the checking officer not below the rank of a Forester.
