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State of Odisha - Section

Section 18 in The Orissa Timber and Other Forest Produce Transit Rules, 1980

18. Registration-fee for import of forest produce.

- The property mark for all cases referred to in Rule 17 above should be registered in the office of the Divisional Forest Officer of the Division through which the timber and round wood-billets shall move at the first instance, on payment of registration fee of rupees ten for one year.