Section 12 in The M.P. Forest (Contract) Rules, 1927
12. Passes for removal of forest produce.
(1)A forest contractor shall not remove any forest produce from the contract area unless it is accompanied by a pass written in Hindi language in Devnagari script and signed by the contractor or his numbered serially.(2)Such passes shall be obtained on payment from the Range Officer. They shall be in triplicate and shall be bound in books. Each book shall bear an identifying number, and passes in each book shall be numbered serially.(3)The first of the triplicate forms shall be given to the person in charge of the produce which is being removed, and shall be produced by him-when required by any forest officer. The second of the triplicate forms shall be sent alongwith the abstract accounts to which it relates, which are to be filed under Rule 16. The third of the triplicate forms shall be retained by the forest contractor.(4)When the forest contract is concluded all blank triplicate forms shall be returned to the Range Officer, and the contractor shall be given a refund of their value.
