Section 8 in Rules to Regulate the Management of the Forest and Waste Lands in the Kadavur Estate In Tiruchirappalli District
8.
(1)The Collector may, by notification in the District Gazette,-(a)appoint any person or class of persons by name or of his or their offices to issue or recover permits under these rules; and(b)prescribe tanahs or places at which timber or other forest-produce shall be brought for examination and permits shall be checked or recovered.(2)Permit holders shall comply with the conditions entered therein and the regulations of the Estate Forest Department.
