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State of Chattisgarh - Section
Section 23 in The Chhattisgarh Transit (Forest Produce) Rules, 2001
23. Repeal.
- On coming into force of these rules, all rules corresponding to these rules in force in any region of the State of Chhattisgarh immediately before the commencement of these rules shall stand repealed :Provided that anything done or any action undertaken under any rules so repealed shall, unless such thing or action is inconsistent with any of the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.Form A[See Rule 6 (2)]| Book No. | Counter foil Transit Pass | Page No. |
| (1) | (2) | (3) |
| 1. | Locality of Storage :- | |
| (a) Range | ||
| (b) Division | ||
| 2. | For forest produce from private land | |
| (a) Name of Panchayat | ||
| (b) Name of Village | ||
| (c) Name of Bhumiswami | ||
| (d) Khasra No. | ||
| (e) Resolution No. and date of recommendation of PanchayatLevel Committee | ||
| 3. | Name and address of owner of forest produce- | |
| 4. | Description of forest produce and quantity- | |
| 5. | Property mark etc. - | |
| 6. | Name of place to which the forest produce is to betransported- | |
| 7. | Route by which forest produce is to be transported- | |
| 8. | Date of expiry of pass- |