Section 15(2) in The Orissa Timber and Other Forest Produce Transit Rules, 1980
(2)Application for registration of property mark shall give particulars of the origin of the timber including round-billets, the approximate quantity to be removed, the destination and the route by which it will be transported and shall be accompanied by the facsimiles of the mark to be registered.Note - This sub-rule does not apply to forest contractors while transporting timber and firewood from their contract areas for which separate provision exists.
