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State of Odisha - Section

Section 17 in The Orissa Timber and Other Forest Produce Transit Rules, 1980

17. Import of forest produce from outside.

- All forest produce imported into the State of Orissa shall be covered by a transit permit issued by the Divisional Forest Officer of the Division from which the forest produce is exported and in case of timber including round wood billets, it should bear the checking hammer impression of the exporting State and the registered property mark of the owner of the produce under Rule 18 below.