Section 5(3) in The Orissa Forest Produce (Control of Trade) Rules, 1983
(3)All types of transport permits shall be subject to the following conditions, namely :(a)Each consignment of specified forest produce during movement by any made of transport shall be accompanied by a transport permit of the concerned types;(b)the specified forest produce shall be transported only by the route specified in the permit and shall be produced for checking at such place or places as may be specified therein;(c)[* * *] [Deleted by S.R.O.No. 689/84, O.G.E.No. 1009-dated 13.6.1984.](d)the permit shall be valid for such period as may be specified therein;(e)[ the transport permit may be cancelled by the officer issuing the same or by an officer superior to him in rank if there is reason to believe that the permit has been misused or if likely to be misused;] [Substituted by S.R.O.No. 689/84, O.G.E.No. 1009-dated 13.6.1984.](f)All transport permits after transporting specified forest produce or after the expiry of the period mentioned therein, whichever is earlier, shall be returned within a fortnight to the nearest forest officer of or above the rank of Forest Ranger after obtaining acknowledgement.
