Section 14(2) in The Orissa Timber and Other Forest Produce Transit Rules, 1980
(2)When the ownership of timber and round wood billets of the specifications mentioned in Sub-rule (1) above is changed, it shall be indicated by a fresh registered mark; if not, it will be sufficient if it bears the registered property mark of the original owner provided that the transferee can prove by production of receipts that he is in the legal possession of such produce.
