73. Form, etc., of foreign passes must be registered in Conservator's office.
- Every foreign pass must be in a form which, and must be signed by an official whose designation, have been registered in the office of the Conservator of Forests of the Circle into which it is sought to import forest produce thereunder, and every foreign property mark must be of a description which has been registered in the said office;[Provided that, at the request of an official of any State, not below the rank of a Divisional Forest Officer, the forest-produce of such State may be allowed to be imported into this State.(a)if the import of such forest-produce is covered by foreign pass signed by a contractor or his agent whose specimen signature is registered in the office of the Conservator of Forests in charge of the Circle into which the forest- produce is sought to be imported;(b)if the office-stamp of such official (being an official authorised by the State Government of that State to issue books of foreign passes to contractors for the export of forest-produce into another State), affixed to or imprinted on the pass under which the forest-produce is sought to be imported; and(c)if the timber falling within rule 82, and scented sandalwood of any dimension bears a distinguishable private property mark of the owner of such timber or scented sandalwood (being a property mark, description of which has been registered in the office of the Conservator of the Forests, in charge of the Circle into which the forest-produce is sought to be imported).]
