Section 15(1) in The Orissa Timber and Other Forest Produce Transit Rules, 1980
(1)All property mark shall be registered in the office of the Divisional Forest Officer of the Division from whose jurisdiction the timber, including round wood billets, move and shall be subject to the previous approval of the said Forest Officer, provided that if the timber including the round billets are moved within the jurisdiction of more than one Forest Division, it shall suffice for the registration to be made in the office of the Divisional Forest Officer of the Division, from whose jurisdiction the timber including round wood billets first move :Provided that sufficient copies of facsimiles of such property mark are sent to the Divisional Forest Officer under whose jurisdiction the timber and round wood billets pass.
