Section 17 in The Chhattisgarh Transit (Forest Produce) Rules, 2001
17. Registration for import of forest produce.
(1)Any person, who intends to import any forest produce into the State of Chhattisgarh, shall get himself registered in the office of the concerned Divisional Forest Officer where the forest produce is to be transported.(2)The Divisional Forest Officer upon receipt of the application for registration, after necessary verification, and on payment of Rs. 500.00 by the applicant, shall register and give the applicant registration certificate of import in Form D and such registration shall be valid for the calender year.(3)Format of transit pass for the import of forest produce shall be registered in the office of the Divisional Forest Officer, in whose jurisdiction the forest produce is intended to be imported. Registered format shall be intimated to the border checking barrier. The person importing the forest produce shall submit a quarterly account of the same to the concerned Divisional Forest Officer in Form E.
