Section 7 in Andhra Pradesh Sandal Wood Possession Rules, 1969
7.
(1)A stockist storing the sandal wood and its by products obtained by manufacturer or conversion including sandal wood of smaller billets, sandal wood powder, toilet articles or scented stocks shall furnish to the Divisional Forest Officer full particulars of the place of storing together with a certified sketch of the premises. The premises should be distinguishable by a Notice Board conspicuously displayed. Any change in such place shall be made only after giving prior intimation to the Divisional Forest Officer.(2)The dealer or stockist shall maintain at the premises a stock register showing receipt and issues of sandal wood and all its products including oil.(3)A true extract in Form III from the stock register shall be submitted to the Divisional Forest Officer every year by the 15th April or before the renewal of licence
