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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2) in Rules for the Issue and Check of Permits for Timber and Other Forest Produce

(2)The duplicate permits shall be retained in the Range Offices for comparison with the originals which are required to be recovered and submitted to them by recovering officers. The originals of permits recovered shall be compared in-Range Offices with their counter-foils and duplicates so as to verify the entries relating to dates, time allowed for removals, etc., and the Range Officer shall certify that the check has been completed each month noticing at the same time any errors detected and the action taken thereon.