Section 10 in Rules for the Issue and Check of Permits for Timber and Other Forest Produce
10.
Permit forms of all descriptions must be kept under lock and key, and an account of them shall be maintained, both in the District Forest Office, and in the Rangers' Offices, in a register (stock book of permit forms) in the form attached to this circular. Permits will be supplied by the District Forest Officer to Range Officers, who will, in their turn, issue them to licence permit-issuing officers on pre-payment just as stamps are given to licensed stamp-vendors or on the post payment system. Permit issuing officers appointed under the pre-payment system shall be required to execute a good conduct bond in the form appended to these rules, while, in the case of those appointed under the post-payment system, District Forest Officers may either use one like it or may continue to use the form shown in Appendix 26 to the Tamil Nadu Forest Department and Account Code as they think fit. If local difficulties or objections to the adoption of the pre-payment system appear too strong, District Forest Officers can use their discretion in postponing the introduction of the system. In all cases, supplies should be acknowledged by the officers by whom they are received, and the acknowledgements should be carefully filed for production whenever required.Note. -(1) In exceptional cases, permits may be supplied by the District Forest Officer direct to issuing officers who are under the immediate control of Range Officers, but if this is done, the latter officers should be invariably informed of the fact.(2)The stock register of permits should be written up as the transactions arise, and the balance should be struck on each occasion.
