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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(2) in The Chhattisgarh Transit (Forest Produce) Rules, 2001

(2)Any person may apply to the Divisional Forest Officer to have property mark to be attached to timber belonging to him registered in the office of the Divisional Forest Officer of the Division into which it is sought to be transported.