(7)Government reserve the right to burn any pary or all of the area covered by the permit, whenever it is found necessary to do so, as a protective measure against fires, and no compensation will be granted for any loss sustained by permit holder through such burning.Form IV....... Range...... DivisionForm of Permit for removal of Forest produce(Rule No. 10 and 13)Date ....... 200.......Permit No.......(i)Name and address of the Permit Holder.............(ii)Description of the forest produce for which permit is granted .............(iii)The name of the Block and Compartment from which the forest produce will be extracted .............(iv)Fees paid, if any .............(v)Facsimile of the property mark, on timber, if any.......(vi)Destination of the forest produce .............(vii)Period for which the permit is valid .............(viii)Route through which export is permitted .............(ix)Other conditions, if any .............Date .............Signature of the Range OfficerForm V........... Range............ DivisionPermit Lopping, Felling, uprooting trees(Rule 13)Permit No...........
