Section 15 in The Orissa Timber and Other Forest Produce Transit Rules, 1980
15. Registration of property mark.
(1)All property mark shall be registered in the office of the Divisional Forest Officer of the Division from whose jurisdiction the timber, including round wood billets, move and shall be subject to the previous approval of the said Forest Officer, provided that if the timber including the round billets are moved within the jurisdiction of more than one Forest Division, it shall suffice for the registration to be made in the office of the Divisional Forest Officer of the Division, from whose jurisdiction the timber including round wood billets first move :Provided that sufficient copies of facsimiles of such property mark are sent to the Divisional Forest Officer under whose jurisdiction the timber and round wood billets pass.(2)Application for registration of property mark shall give particulars of the origin of the timber including round-billets, the approximate quantity to be removed, the destination and the route by which it will be transported and shall be accompanied by the facsimiles of the mark to be registered.Note - This sub-rule does not apply to forest contractors while transporting timber and firewood from their contract areas for which separate provision exists.(3)The fee for registration or renewal of registration of property mark shall be rupees five for the period up to the year ending 31st July and rupees ten for any period up to three years thereafter ending 31st July.
