Section 7(1) in The Orissa Timber and Other Forest Produce Transit Rules, 1980
(1)Persons desiring to remove forest produce under Rule 4 shall apply for transit permit to the Forest Officer having jurisdiction in Form II or Form III, as the case may be, together with the declaration and undertaking as embodied therein.[(1-a) Persons desirous of removing forest produce mentioned in Schedule III to destinations outside the State shall apply in Form III-A, as an affidavit confirming the ownership of the produce to be exported, the details of the species and the number of logs with dimensions.] [Inserted vide SRO No. 984/2002-OGE No. 2280, dated 12.12.2002.]
