Section 8 in Andhra Pradesh Sandal Wood Possession Rules, 1969
8.
(1)The stock register and the stock of sandal wood shall be kept open for inspection at any time by any Forest Officer not below the rank of a Forester having jurisdiction over the area concerned.(2)The Inspecting Officer may, if he has reason to believe that the terms of licence have been contravened, seize any or all records, stocks of sandal wood and its products, vessels and conveyance used in such contravention. The seizures may be removed by the inspecting officer for safe custody and produced in the court having jurisdiction over the area within a week.(3)In so inspecting the premises due regard shall be paid by the inspecting officer to the special and religious customs of the occupants of the premises.
