Section 4 in Tamil Nadu Timber Transit Rules, 1968
4. Issue of permits.
(a)Permits in Form I shall be in triplicate and shall have all parts filled up by the District Forest Officer or any Officer duly authorised by him. The District Forest Officer, or the Officer so authorised, as the case may be, shall sign, and date each part, hand over the original to the person moving the timber, send the duplicate to the Officer in-charge of the forest, and retain the triplicate as counter-foil for record in his office.(b)Permits in Form II shall be in triplicate and shall have all the parts filled up by the person disposing of the timber or his authorised agent, the original shall be handed over to the person authorised to remove the timber, the duplicate shall be simultaneously sent to be District Forest Officer concerned and the triplicate shall be retained as a counter-foil for not less than six months from the date of issue of the original and shall be produced for inspection at any time within that period on demand by any Forest Officer not below the rank of Forest Guard.(G. O. Ms. No. 314, Forests and Fisheries, dated the 23rd March 1981)Explanation. - The expression "authorised agent" in this sub-rule shall mean an agent authorised by the person disposing of the timber and approved by the District Forest Officer.(c)A person applying to the Range Officer, having jurisdiction for supply of printed forms of permits shall return the counter-foils of the permits, if any, supplied to him previously.(d)Permits shall be issued strictly in the serial order. A fresh permit book shall not be opened before the book in use has been completed and exhausted.(e)Each cart or other vehicle carrying timber shall be covered by a separate permit in Form I or Form II, as the case may be. In no circumstances shall one permit be issued or used for more than one cart or other vehicle.(f)The permit in Form I or Form II shall be valid for the time specified in the permit which shall be determined with reference to the actual time required for the transport of timber, firewood or bamboos, and shall not exceed a period of one month from the date of the issue of the permit.(g)Permits in Form III shall be in duplicate, the original shall be given in exchange for the original of the permit in Form I or Form II, as the case may be, and the duplicate shall be retained by the Officer in-charge of the checking station.
