Section 10 in General Rules for the Management of Reserved and Unreserved Lands (I.E.) Rules
10.
The Collector may appoint, by notification in the District Gazette, any person or class of persons by name or by virtue of his office, to issue or recover permits under the foregoing rules, and may also prescribe tanahs or places at which the timber or other forest-produce shall be brought for examination and where permits shall be chocked or recovered. Permits must be obtained before any felling, conversion collection or removal is commenced. Permit-holders must comply with the regulations of the Forest Department and the conditions entered in the permit.
