Section 6 in Andhra Pradesh Sandal Wood Possession Rules, 1969
6.
(1)Whenever a dealer or stockist intends to possess any consignment of sandal wood, he shall immediately inform the Divisional Forest Officer in writing of the actual source from which he intends obtaining such sandal wood and supply such information as the Divisional Forest Officer may require to satisfy himself about bona fides of such sandal wood.(2)The dealer or stockist who comes into possession of a consignment of sandal wood shall within 24 hours of such possession intimate the Divisional Forest Officer having jurisdiction over the area in which the sandal wood is stored about the fact of actual possession and the same shall be inspected by an Officer not below the rank of a Forester without any delay; and till such inspection is over ,the dealer shall not tamper with the identification marks that may have been already placed on such sandal wood.(3)A dealer or stockist shall not convert such sandal wood as he may have come into possession in accordance with Sub-rule (2), except and in accordance with the orders in writing of the Divisional Forest Officer: Provided that where within a period of one month from the date of application to the Divisional Forest Officer, or the date of submission of such particulars as required by him, permission has not been granted, the applicant may, unless such permission has been refused, proceed with such conversion, but so as not to contravene any of the provisions of the Andhra Pradesh Forest Act, 1967 or any Rules made thereunder.
