Section 8 in Rules and Orders in Force in Certain Districts
8. All fees and royalties payable on account of any forest produce collected or removed under these rules shall be paid previous to the issue of the trade or Gurkati permit ; but it is left to the discretion of the Conservator of Forests to decide whether such payment shall be recovered in full or in part when a trade permit is issued. In no case will forest produce be permitted to be removed from a forest or in the case of produce taken to an authorised sale depot, from the sale depot, until payment has been recovered from the permit holder.
