Section 15(e) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(e)provide for the establishment and regulation of depots to which such timber or other produce shall be taken by those in charge of it for examination, or for the payment of such money, or in order that such marks may be affixed to it ; and the conditions under which such timber or other produce shall be brought to, stored at and removed from such depots ;
