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State of Assam - Section

Section 62 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960

62.

All traders wishing to transport timber (except bamboo and cane) from the forests, shall have their property marks registered in the office of the Chief Forest Officer in the manner hereinafter prescribed and all their timber in transit shall bear their registered property marks. No transit pass shall be issued for such timber in transit unless it bears a registered property mark.