Section 2A in Tamil Nadu Timber Transit Rules, 1968
2A. [ Conditions of transit of timber. [Substituted by G. O. Ms. No. 971, Forests and Fisheries, dated the 11th August 1983.]
- No person shall move timber into, or from, or within the State by land, water or air unless such timber is accompanied by a permit prescribed therefor under rule 4:Provided that where timber is moved within the limits of a municipality or a corporation under an invoice given by a timber Merchants, no permit is necessary for the transport of such timber.]
