Section 20 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
20. Foreign pass.
- All forest produce imported into the State of Uttar Pradesh will have to follow the rules made by the Union Government under Section 40-A of the Indian Forest Act, 1927 (Act No. XVI of 1927) in addition to the rules and shall be covered by a foreign pass registered under Rule 2 and in the case of timber, by a foreign property mark registered under Rule 23.
