Section 15 in The Chhattisgarh Transit (Forest Produce) Rules, 2001
15. Registration of property marks.
(1)Every Gram Panchayat on submitting an application shall be allotted a property mark by the Divisional Forest Officer, which shall be affixed on every timber piece for which transit pass is being issued by the Gram Panchayat.(2)Any person may apply to the Divisional Forest Officer to have property mark to be attached to timber belonging to him registered in the office of the Divisional Forest Officer of the Division into which it is sought to be transported.(3)Every property mark shall consist of a device to be approved by the Divisional Forest Officer :Provided that no person shall be allowed to register a mark identical with or liable to be mistaken with one already registered by another person or Gram Panchayat or used by the State Government. In case of dispute as to whether the mark proposed for registration has or has not too close resemblance with any other mark previously registered, the decision of the Divisional Forest Officer shall be final.(4)A fee of Rs. 50/- shall be payable for registration and such registration shall hold good from the date of registration till the 31st December of that year.(5)A certificate of registration showing the device, shall be given by the Divisional Forest Officer to each person registering his mark.
