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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(3)(viii) in Tamil Nadu Sandalwood Transit Rules, 1967

(viii)The District Forest Officer o: any subordinate authority authorised by him may require from any person either when presenting a property mark of registration or at any subsequent time information to the source or origin and the quantity of sandalwood period of selling agency routes, depots, destination and such other details regarding his method of felling, trading or working as the District Officer may think necessary. The District Forest Officer may refuse registration and may cancel the registration of the property mark if the information required is not given or if he considers that such property mark cannot easily be distinguished from a Government mark or from a property mark used by other person or if he has reason to believe that the person using the property mark is or has been concerned in any illegal practice with regard to sandalwood or for any other good and sufficient reason in every case be recorded at the time by the District Forest Officer. Any appeal against the District Forest Officer's refusal lies to the Conservator of Forest concerned whose decision shall be final.