Section 24 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
24. Government marks not to be imitated or effaced.
- No person other than a Forest Officer whose duty it is to use such marks shall use any property marks for timber identical with, or nearly resembling any Government transit mark or any mark with which timber belonging to Government is marked and no person shall, while any timber is in transit under a pass issued by any person or by the agent of any person authorised in this behalf under clause (b) of sub-rule (1) of Rule 4, alter or efface any mark on the same.
