66. Regulation of transit of forest produce by means of passes.
- No forest produce shall be moved into, or from, or within any district of the [pre-Reorganisation State of Bombay excluding the transferred territories] [Substituted G.N. dated 22.12.1958.], except as hereinafter provided, without a pass from some officer or person duly authorised by or under these rules to issue such pass, or otherwise than in accordance with the conditions of such pass or by any route or to any destination other than the route or destination specified in such pass:Provided that no pass shall be required for the removal (a) except to a bunder, landing place or railway station -(i)of any forest-produce which is being removed for private consumption by any person in exercise of a privilege granted in this behalf by the State Government, or of a right recognized under, the Act. within the limits of a village as defined in the Bombay Land Revenue Code, 1879, in which it is produced,(ii)of twigs, leaves, brushwood and grass intended solely for conversion into ash-manure,(iii)of such small branches as are given gratis from departmental cuttings solely for private consumption,(b)of firewood not exceeding three inches in diameter at the thickest part, grass or leaves, the property of one person or the joint property of two or more persons, which is conveyed in quantities not exceeding one headload once in 24 hours unless it be brought to a bunder, landing place or railway station or to any areas to which the State Government may from time to time declare by notification in the Bombay Government Gazette that this exemption shall not extend, or(c)of such forest-produce as may be exempted by the State Government from the operation of the rules in this Chapter by notification in the Bombay Government Gazette.
