Section 13 in Arunachal Pradesh Forest (Removal of Timber) Regulation Act, 1983
13. Erection of check posts.
(1)The Government may, after notification in the official Gazette, set up and erect, in such manner as may be prescribed, check-posts and barriers at any place in the State with a view to preventing the unlawful removal or transportation from the State of timber to any place outside the State.(2)Every person transporting timber shall at any check-post or barrier referred to in sub-Section (1) and before crossing such check-post or barrier produce before the Officer in-charge of the check-post or barrier such document as may be prescribed.(3)The Officer in-charge of the check-post or barrier may, for the purpose of satisfying himself that the provisions of this Act and the rules made thereunder are not being contravened, intercept, detain and search any animal, vehicle or vessel.
