Section 26(ii) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
(ii)within eighty kilometres of such limits no person shall erect any machinery or other plant for the cutting, converting and fashioning of timber without the pervious sanction in writing of a Forest Officer not lower in rank than a Divisional Forest Officer, who may, while granting such permission impose suitable conditions for safeguarding Government interest;
