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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(1) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978

(1)Any person may apply to the Divisional Forest Officer to have property mark to be attached to timber belonging to him, registered in the Office of the Divisional Forest Officer of the Division from which it is sought to transport his timber under these Rules.