Section 3(1) in Andhra Pradesh Sandal Wood Possession Rules, 1969
(1)No person shall possess sandal wood in excess of the limit specified in Section 32 of the Act, except under a licence issued in this behalf in Form-II by a Divisional Forest Officer. Every application for a grant of licence shall be in Form-I and accompanied by authenticated documents and other material in support of the origin of procurement of sandal wood and a fee of Rs.100 [x x x x] Provided that no fees shall be payable by institutions like temples which stock sandal wood for their bona fide requirements.
