Section 20 in The Chhattisgarh Transit (Forest Produce) Rules, 2001
20. Forest produce in transit may be stopped and examined by certain officer.
(1)Any forest produce in transit to which these rules apply and any animal, vehicle, vessel or craft carrying such forest produce, may be stopped, detained, examined and checked at any place by any forest, police or revenue officer if such officer has reasonable grounds for suspecting that it is being transported in contravention of these rules or any money which is due to Government in respect thereof has not been paid or that any forest offence has been or is being committed in respect thereof:Provided that no such officer shall vexatiously or unnecessarily detain any forest produce which is lawfully in transit, nor vexatiously or unnecessarily unload any such forest produce or cause the same to be unloaded for the purpose of examination.(2)The person in charge of such forest produce shall furnish to any such officer all the information which he is able to give regarding the same, and if he is removing the same under a transit pass shall produce such pass on demand, for the inspection by such officer and shall not in any way prevent or resist the stoppage or examination of the forest produce by such officer.(3)(a)Every forest produce in transit shall will be produced for checking at all the forest barrier (Checking Nakas) on route.(b)The checking barrier-in-charge shall check and verify the quantity, as per the details given therein and the impression of the hammer mark as shown on the pass. After being satisfied of the legality of the forest produce, the details mentioned in Transit Pass will be entered in the register kept on barrier for this purpose and the signature of the driver of vehicle carrying forest produce shall be obtained against the entries so made. The In-charge of checking barrier shall put his dated signature and seal on the prescribed place in the Transit Pass.(4)If any discrepancies or irregularities are noticed, the provisions of Section 52 of Indian Forest Act, 1927 shall be applicable.
