Section 13(4) in The Orissa Timber and Other Forest Produce Transit Rules, 1980
(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.
