Section 5 in Tamil Nadu Sandalwood Transit Rules, 1967
5. Issue of permits.
(1)Permits in Form I shall be in triplicate and shall have all parts filled up by the District Forest Officer or a subordinate duly authorised by him. The District Forest Officer or the subordinate so authorised, as the case may be, shall hand over the original and retain the triplicate as counter-foil for record in office.(2)Permits in Form II shall be in triplicate and shall have all parts filled up by the person disposing of the sandalwood or his authorised agent. The original shall be handed over to the person authorised to remove the sandalwood. The duplicate shall be forwarded by post or by messenger to the District Forest Officer having jurisdiction by the person issuing the permit who shall retain custody of the sandalwood in his store or on his land for purposes of check for a period not exceeding fifteen days from the date of despatch of the duplicate to the District Forest Officer or delivery to him by messenger, as the case may be. The triplicate of the permit shall be retained by the person issuing the permit for not less than six months from the date of issue of the original of the permit 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. 250, Forest and Fisheries, dated the 4th March 1983)
