Section 15(d) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(d)provide for the stoppage, reporting examination and marking of timber or other forest produce in transit in respect of which there is reason to believe that any money is payable to State on account of the price thereof, or on account of any duty, fee, royalty or charge due thereon or to which it is desirable for the purposes of this Act to affix a mark ;
