Section 13(1) in The Orissa Timber and Other Forest Produce Transit Rules, 1980
(1)Forest produce in transit by land, rail or water is liable to inspection by any Forest Officer or Police Officer, not below the rank of Sub-Inspector or by a Revenue Officer not below the rank of a Tahasildar, or by the Divisional Manager of the Orissa Tribal Development Co-operative Society Ltd. or by the Assistant Director of Sericulture of the State Tassar Co-operative Society Ltd., Orissa for formal prosecution and handing over the cases to the Forest Officer and the transit permits shall be produced on demand before any such officer. All boats, carts, vehicles or other means of conveyance used for transportation of such forest produce shall be stopped by the person in-charge under demand by any such officer, who may open and search any baggage or other things in the possession of such person or transported in the same conveyance, where there are reasonable grounds for believing that an offence under the Act, or these rules has been committed.
