- The forest contractor shall register his property mark or trade mark in the office of the Divisional Forest Officer paying Rs. 5/- for registration of the same for one year ending July 31st or Rs. 15/- for three years ending July 31st. Such property or trade mark shall in all cases be subject to the previous approval and acceptance by the Divisional Forest Officer. The forest contractor shall also send to the Divisional Forest Officer specimens of his seal and signature, and also specimens of seal and signatures of all agents or servants authorised by the Divisional Forest Officer to work on behalf of the forest contractor.
