Section 47 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
47. Marking of sold timber [Section 52 (1) (a)].
(1)All wood or timber, when sold by the Forest Department under Rule 46, shall be marked with the departmental sale mark.(2)All wood or timber when relinquished under Rule 45 (1), shall be marked with suitable distinguishing mark. For removal of any wood or timber from the areas declared under Rule 41, a printed and numbered pass specifying the number of pieces and kinds of wood and timber and the amount realised from the purchaser or claimant, must be obtained from the official appointed by the Divisional Forest Officer in this behalf.
