Section 15(3) in The Chhattisgarh Transit (Forest Produce) Rules, 2001
(3)Every property mark shall consist of a device to be approved by the Divisional Forest Officer :Provided that no person shall be allowed to register a mark identical with or liable to be mistaken with one already registered by another person or Gram Panchayat or used by the State Government. In case of dispute as to whether the mark proposed for registration has or has not too close resemblance with any other mark previously registered, the decision of the Divisional Forest Officer shall be final.
