Section 19 in The Chhattisgarh Transit (Forest Produce) Rules, 2001
19. Government marks not to be imitated or effaced.
- No person, other than a forest officer or the person authorised by the Gram Panchayat whose duty is to use such marks, shall use any property mark for timber identical with or resembling any Government transit mark or any mark with which timber belonging to Government is marked and no person shall, while any timber is in transit under a pass issued by an officer, Gram Panchayat or person authorised in this behalf under clause (C) of Rule 4, alter or efface any mark on the same.
