Section 14 in The Orissa Timber and Other Forest Produce Transit Rules, 1980
14. Hammer and property mark.
(1)Subject to Sub-rule (1) of Rule 15 all timbers including round wood billets of and above sixty cm. mid-girth and ninety cm. length which are also fit for purposes other than fire-wood, while on transit should bear the Orissa Forest Department hammer mark and registered property mark of the owner.(2)When the ownership of timber and round wood billets of the specifications mentioned in Sub-rule (1) above is changed, it shall be indicated by a fresh registered mark; if not, it will be sufficient if it bears the registered property mark of the original owner provided that the transferee can prove by production of receipts that he is in the legal possession of such produce.
