In the case of coupes to be exploited under Selection or Conversion system the forest contractor shall cut and convert every tree felled in the position or place as nearly as possible where it lay on being felled and shall not remove any log, the produce thereof or cut or sawn materials from the site of its tree stump before: -(1)It has been measured and recorded by the Forest Officer or his duly appointed agent (as to the measurement the forest contractor and the persons so employed by him as aforesaid shall in all respect conform or to the requirement of the Forest Officer or his agent both as to the time and manner of measurement and shall afford all such reasonable assistance and facilities as the Forest Officer or such agent may require.)(2)The tree stump to which it belongs has been numbered and or marked on the cut surface as required by the Forest Officer.(3)The log or the sawn timber has been marked with the Government sale hammer mark in the manner as decided by the Forest Officer.(4)The log or the sawn timber has been marked with the forest contractor's registered property mark in the manner directed by the Forest Officer, and on a blaze other than that used for the imprint of any Government hammer.(5)A pass permit giving a clear description of the produce covered by such pass permit has been given by the purchaser for its removal as laid down in Rule 13.
