16. Forest produce to be removed by prescribed route and to be checked at depots.
- A forest contractor shall not remove any forest produce except by Rules under the Forest Act or by his forest, and shall take all forest produce removed by him to such depots or places as may be similarly prescribed, for check and examination. Except with the special permission from the Divisional Forest Officer or the Range Officer in whose area the check post is situated no forest produce shall pass a check post after sunset or before sunrise.
