Section 23 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
23. Registration of forms of foreign passes or foreign property marks.
- The Conservator of Forests shall upon receipt of an application for registration of any foreign form or mark for the purpose of Rule 21 enquire into the authenticity of the same and, if he has no objection, shall on payment of Rs. 100 by the applicant register such form or mark in his office. Every such registration shall hold good from the date of registration till the 31st December of the year following the year of registration except in the case of forms and marks of foreign Governments, the registration of which shall hold good till they are modified or repealed by new forms or marks.
