Section 4(4) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973
(4)All types of transport permits shall be subject to the following conditions, namely :-(a)each consignment of specified timber during movement by any mode of transport shall be recovered by a transport permit as specified in sub-rule (1).(b)The specified timber 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)Except with the permission in writing of the Divisional Forest Officer or an Officer authorised by him in this behalf, the specified limber shall not be transported at any time after sunset and before sunrise.(d)The permit shall be valid for such period as may be specified therein.(e)The transport permit will be liable to be cancelled by an officer of and above the rank of the Officer issuing such permit if there is reason to believe that it has been misused or is likely to be misused.(f)All transport permits after transporting specified timber 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 obtaining acknowledgment.
