Section 21 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
21. Form etc. of foreign passes must be registered in Conservator's Office.
- Every foreign pass must be in a form which has been registered in the Office of the Conservator of Forests of the Circle into which it is sought to import forest produce thereunder and must be signed by an official whose designation is registered in the office of the said Conservator, and every foreign property mark must be of a description which has been registered under Rule 23 in the said office. At the time of applying for Registration of the foreign pass in the office of the Conservator of Forest of the Circle concerned, a declaration will have to be submitted duly verified by the competent authority concerned that there is no objection to the exporting of the desired forest produce to the State of Uttar Pradesh and custom excise duty or other duties, if any, leviable have been paid by the party concerned to the competent authority :Provided that at the request of the neighbouring State Governments passes signed by the contractors or their authorised agents whose signatures have been duly registered in the office of the Divisional Forest Officer in whose division forest produce is taken, may be allowed :Provided further that the passes used by such contractors or their authorised agents should bear an official stamp of the officer who has been authorised by the State Government to issue books of passes to contractors.
