Section 1 in Rules for the Issue and Check of Permits for Timber and Other Forest Produce
1.
For all sales of timber or other forest produce from forest or sale depots a receipt in C. F. No. 140 or a permit, as the case may be, must be given. Such receipt or permit will ordinarily protect the timber or other produce in transit in areas not governed by the rules framed under section 35. But, in areas affected by the rules under section 35, a proper transport permit should, in addition, be given by the persons authorized to grant it before any of the aforesaid produce can be removed by the purchaser.
