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State of Uttar Pradesh - Section

Section 7 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978

7. Separate passes for each load.

- No transit pass shall ordinarily cover more than one load, whether such load be carried by a person, an animal or in vehicle. But the Divisional Forest Officer may, whenever he deems fit, order that one pass may cover any number of headloads or animal loads not exceeding 50 and any number of cart loads not exceeding 10, for journeys not exceeding 25 kilometers from and to the same places and undertaken at one and the same time.