Section 7(2) in Tamil Nadu Sandalwood Transit Rules, 1967
(2)(a)The ownership of all sandalwood grown and moved within any area in the State shall be indicated by a property mark affixed in the manner provided in sub-rule (1).(b)All such property marks shall be registered at a District Forest Office -(i)in accordance with the provisions of sub-rule (3) if the marks relates to the sandalwood extracted from private lands within the State; and(ii)in accordance with the provisions of sub-rule (4) if the marks relate to sandalwood other than that extracted from private lands within the State.(c)A fee of Rs. 100 shall be charged in respect of registration and Rs. 50 for renewal of registration of property mark of non-wholesales and non-distillers and Rs. 200 for renewal of registration of property mark for wholesale dealers and distillers.
