Section 4 in The Orissa Timber and Other Forest Produce Transit Rules, 1980
4. Transit permits.
- Except as provided in Rule 5, all forest produce in transit by land, rail or water shall be covered by a permit hereinafter called the "Transit Permit" to be issued free of cost by the Divisional Forest Officer or by Assistant Conservator of Forests authorised by him in that behalf :Provided that the Range Officer or a Forester when duly authorised in that behalf by the Divisional Forest Officer may issue transit permit in cases where no verification at the stump site is necessary :Provided further that in respect of a minor forest produce collected by the Orissa State Tribal Development Co-operative Corporation Ltd., a Branch Manager or a Divisional Manager and in respect of tassar cocoon collected by the State Tassar Co-operative Society Ltd., Orissa, the Assistant Director of Sericulture can issue transit permits:[Provided also that for the removal of timber and fire-wood obtained from trees (excluding those species mentioned in Schedule-II) up to two hundred and fifty in number raised in "Farm Forestry" or "Forest Farming for the Rural Poor" plantations under the Orissa Social Forestry Project, the Range Officer may issue the transit permit] [Inserted vide Government, of Orissa Forest and Environment Department Notification No. 1 of (TR)-18/91/1600/F. and E, dated 18.9.1991.] :[Provided also that for removal of bamboos for industrial and commercial purposes from the Sale depots of the Orissa Forest Development Corporation Ltd., the Supervisors of the said Corporation who have passed Matriculation may issue the transit permit] [Added vide OGE No. 1410 dated 22.11.1994 SRO No. 1070/21.11.1994.].
