(8)Forest passes issued by private persons when invalid. - No forest pass issued by any person or by the agent of any-person authorised under clause (c) of sub-rule (I) of rule 67 to issue forest passes shall have any validity,(a)if such pass is not prepared on a blank form supplied for this purpose under sub-rule (1) of Rule 71, or(b)if the same is issued after receipt by such person of an order cancelling the authority to issue such passes, or(c)if the same is issued by such person after the expiry of the period specified in the authority given for the issue of such passes.C. Forest-produce imported otherwise than by sea
