Section 7(4) in Tamil Nadu Sandalwood Transit Rules, 1967
(4)(a)Every application for the registration of property made in respect of sandalwood other than that extracted from private lands shall be accompanied by fascimiles of the mark proposed.(b)After the receipt of the application, the District Forest Officer or the subordinate authority authorised by him shall check such sandalwood and if the result of checking is satisfactory, the District Forest Officer shall, subject to the provisions of clause (viii) of sub-rule (3), grant a certificate of registration in Form V with as little delay as possible.(c)All sandalwood in respect of which a property mark is registered under this sub-rule shall be marked with the district pass hammer by the District Forest Officer or by the subordinate authority authorised by him to do so.
