Section 13(2) in The Orissa Timber and Other Forest Produce Transit Rules, 1980
(2)It shall be incumbent on the person transporting forest produce to present the transit permit or coupe permit or depot permit or any Forest Department permit, for examination at such checking stations, as may be notified by the Divisional Forest Officer of the Division in the Official Gazette. It will be illegal to take any forest produce by a route which avoids any route at which a checking station has been established.
