Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 3 in Tamil Nadu Timber Transit Rules, 1968

3. Form of permit.

- (i) In the case of timber, fuel and bamboos from Government lands, the permit shall be in the form of Head Load, Cart load or in Form I and a fee shall be charged at the rates specified below:
Form of permit Fees Rs.
(a) Head Load 0.10 each
(b) Cart Load 1.00 each
(c) Form I (Lorry Load) 10.00 each
(G O. Ms. No. 1361, Forests arid Fisheries, dated the 20th November 1981)
(ii)In the case of timber fuel, and bamboos from private lands markets or depots in the District and in the case of subsequent movement of timber fuel and bamboos the permit shall be in Form II (Lorry Load), as the case may be, and shall be in print. The permit shall, on application, be issued by the Range Officer, having jurisdiction on payment of a fee calculated at the rates specified below:-
Form of permit Fees Rs.
Cart Load 1.00 each
Form I (Lorry Load) 10.00 each
No other permit shall be used:Provided that Foresters may issue permits for removal of firewood from patta lands subject to the condition that they may issue such permits for not more than two cart loads at a time and not more than ten cart loads in a month in respect of the same individual, on production of a certificate of ownership of his patta land issued by appropriate revenue authority.(G. O. Ms. No. 1361, Forests and Fisheries, dated the 20th November 1981)
(ii)The permit referred to, in this rule shall be either in English or Tamil Language.
(iii)A way-permit in Form III shall be granted in exchange for each permit in Form-I or Form II at the first checking station on the route by which the timber passes.