Section 7(3)(ii) in Tamil Nadu Sandalwood Transit Rules, 1967

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State of Tamilnadu - Subsection

Section 7(3)(ii) in Tamil Nadu Sandalwood Transit Rules, 1967

(ii)After the application together with the facsimiles and the statement in Form IV as specified above are received, the District Forest Officer or the subordinate authority authorised by him shall if he is satisfied that the Government have no interest in the trees inspect the trees as soon as possible and with the consent of the owner of the land affix the departmental hammer mark on each tree after blazing it at breast height from ground level and issue written permission for the extraction of the trees and grant a certificate of registration of the property mark in Form V for the transport of the trees to the central place in the nearest village for final cleaning if so desired by the applicant. In cases where the trees are inspected by a subordinate authority the District Forest Officer shall inspect not less than 10 per cent of the trees so inspected:

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State of Tamilnadu - Subsection

Section 7(3)(ii) in Tamil Nadu Sandalwood Transit Rules, 1967