Section 3(ii) in Tamil Nadu Timber Transit Rules, 1968
(ii)In the case of timber fuel, and bamboos from private lands markets or depots in the District and in the case of subsequent movement of timber fuel and bamboos the permit shall be in Form II (Lorry Load), as the case may be, and shall be in print. The permit shall, on application, be issued by the Range Officer, having jurisdiction on payment of a fee calculated at the rates specified below:-
