Section 4 in Tamil Nadu Sandalwood Possession Rules, 1970
4. Terms, conditions and fee for the grant of licence.
(1)A stockist storing sandalwood and its by-products (obtained by manufacture or conversion) including sandalwood, oil, smaller billets, sandalwood powder and dust, toilet articles or scented sticks, should furnish to the District Forest Officer, full particulars of the place of storage with a certified sketch of the premises. The premises should be distinguished by a notice board conspicuously displayed. Any change of place of storage should be notified.(2)The dealer or stockiest should maintain a stock register showing receipt issues and balance of sandalwood and all its by-products including sandalwood oil at the premises.(3)A true extract from the stock register for every financial year shall be submitted to the District Forest Officer by the 10th April, of the following year or before renewal of the licence when it has been issued for part of the year.(4)The stock register and the stock shall be kept open for inspection by any Forest Officer not below the rank of a Forester at any time. Whenever there is contravention of any of the provisions of the licence any inspecting Officer not below the rank of a Forest Ranger may remove such account, or stock of sandalwood or both and the animals, vehicles, vessels or any other conveyance actually used in that connection and thereafter take or authorise the taking of all measures for securing the production of stocks of sandalwood, vehicles and the like seized in a Court and for their safe custody pending such production.(5)In exercising the power of entry and search under sub-rule (4), due regard shall be paid by the authority making such entry and search to the social and religious customs of the occupant of the premises to be entered upon and searched and the premises maybe entered after sunrise and before sunset.(6)The licence shall not be transferable.(7)A licence fee of Rs. 100 for one financial year or part of the year shall be payable along with the application for licence.(a)A licence fee of Rs. 100 for one financial year or part of the year shall be payable along with the application for licence by non-whole sales and non-distillers,(b)A licence fee of Rs. 200 for one financial year or part of the year shall be payable along with the application for licence by non-whole sales dealers and distillers.[Explanation. - No fee shall be payable however by religious institutions recognised by the Hindu Religious and Charitable Endowment Board or the Wakf Board or the Arignar Anna Government Hospital of Indian Medicine, [Chennai] [Explanation was substituted by G O. Ms. No. 297, Forest and Fisheries, dated the 5th March 1984.] and the Government College of Indian System of Medicine, Palayamkottai, stocking sandalwood for their own bona fide requirements.](8)The licence shall be for a certain period not exceeding the financial year when initially issued.(9)The movements of sandalwood from and to the licensed premises shall be covered by the Tamil Nadu Sandalwood Transit Rules, 1967.
