Section 6(2) in Tamil Nadu Sandalwood Transit Rules, 1967
(2)The officer-in-charge of the checking station shall, after satisfying himself that the sandalwood actually comes from the place and is of the kind stated in the permit of the Government of Andhra Pradesh, Mysore or Kerala or the permit is in Form I or II, as the case may be and is not in excess of the quantity specified therein, retain such permit and give in exchange therefor a way-permit in Form III as hereinafter provided duly noting the vehicle number carrying the sandalwood. If the officer-in-charge of the checking station is not satisfied and refuses to grant the way permit he shall detain the sandalwood and the permit of the [Government of Andhra Pradesh, Mysore] [ Now, renamed as Karnataka.] or Kerala or the permit in Form I or II as the case may be and report the case for the orders of the concerned District Forest Officer having jurisdiction, stating clearly the reasons for the action taken.[(2-A) A Vehicle driver with a vehicle carrying sandalwood when he passes through a check post with permit in Form I or Form II shall sign the Register maintained in the check post and similarly furnishing the vehicle number in the said Register.] [Inserted by G.O. Ms. No. 184, Forest and Fisheries dated the 28th February 1986.]
