Section 6 in The Orissa Kendu Leaves (Control of Trade) Rules, 1962
6. Transport Permit.
(1)An application for the issue of a permit under Clause (b) Sub-section (2) of Section 3 shall be in Form C and shall be made to the Divisional Forest Officer [or such other authority as may be specially authorised by Government in that behalf] [Substituted by S.R.O. No. 15/74-dated 4.1.1974.] who shall be the authority competent to grant the permit :Provided that the said officer, if he has reason to believe that the leaves in respect of which the application has been made have not been purchased from Government or their officer or agent may be after giving the applicant an opportunity of being heard, by an order recording the reasons in that behalf reject such application :[Provided further that in respect of Kendu leaves purchased from Orissa Forest Corporation Limited transport permit for transport of Kendu leaves from the Central Godowns to such purchaser, may be issued by Assistant Conservator of Forests (Kendu Leaves) within their respective jurisdiction.] [Inserted by S.R O. No. 202/76-dated 11.2.1976.][Provided also that in respect of Kendu leaves stored at Cuttack and Sambalpur by private traders and bidi manufacturers after the sarfie were purchased from Orissa Forest Corporation Limited, transport permit or transport of such Kendu leaves from the depot of private traders and bidi manufacturers may be issued by the Assistant Conservator of Forests (Kendu Leaves) attached to the office of the Conservator of Forests (Kendu Leaves), Cuttack and Assistant Conservator of Forests, attached to the Sambalpur (Kendu Leaves) Division with headquarters at Sambalpur in respect of the leaves stored at Cuttack and Sambalpur respectively.] [Inserted by S.R.O. No. 1039/76-dated 21.10.1976.](2)A permit shall be in Form D and shall be subject to the following conditions, namely :(a)the leaves shall be transported only by the routes specified in the permit and shall be produced at such place or places as may be specified therein for check :(b)except with the permission in writing of the Divisional Forest Officer the leaves shall not be removed outside the unit at any time after funsel and before sunrise; and(c)the permit shall be valid for such period as may be specified therein [and in exceptional circumstances the duration of validity may be extended.] [Added by O. G. P. III page 144 of 1969.](3)[ A registered grower who wishes to transport his leaves outside the unit in which he is registered for sale to an additional agent, if any, of the said unit appointed under the proviso to Section 8 (1) shall on application be granted a transport permit in form D, by the Divisional Forest Officer for the purpose of transporting the leaves to the depot of the additional agent.] [Added by O. G. E. No. 529, dated 21.2.1969.]
