(1)All fees and royalties payable on account of any forest produce collected or removed under the provisions of this Act or rules made thereunder shall be paid for at the time of marking previous to removal or at the first forest revenue station reached by the forest produce.(2)No forest produce shall be removed in transit pass or any revenue station, unless provided with a pass in the form given in Appendix II to this Act. Such passes shall be obtained from the officer-in-charge of the first revenue station reached by such forest produce.
