Section 4(1) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
(1)The following officers and persons shall have power to issue passes under these Rules-(a)for forest produce belonging to Government or not owned by any other person, the Conservator of Forest, the Divisional Forest Officer, the Sub-Divisional Forest Officer or any other officer authorised in this behalf in writing by the Conservator of Forest or the Divisional Forest Officer;(b)for forest produce owned by any other person within a periphery of 80 kilometers of any reserved forest in respect of the species of trees exempted, from time to time, by Government under Section 21 of the Uttar Pradesh Production of Trees in Rural and Hill Areas Act, 1976 (U. P. Act No. 45 of 1976) and for other species of trees owned by any person anywhere in Uttar Pradesh, such person or his agent if so authorised in writing by the Divisional Forest Officer :(i)provided that any person who desires to obtain a transit pass or authorisation to issue passes under clause (b) of sub-rule (1) above shall apply in the form in Schedule 'B' and the Divisional Forest Officer may, before issuing the transit pass or authorisation to issue such passes, conduct such inquiry and call for such information as he considers necessary;(ii)such transit pass or authorisation shall specify the period during which it shall remain in force, and shall also specify the route to be adopted and Check Chawki or depot to forest nursery through which the produce must pass, and shall be issued after taking prescribed transit fees; and(iii)any transit pass or authorisation may at any time be modified (on request or otherwise) or cancelled by the Divisional Forest Officer or Conservator of Forests.(c)(i)For forest produce owned by any other person outside the periphery of 80 kilometers of a reserved forest in respect of the species of tree exempted, from time to time by Government under Section 21 of the Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976 (U. P, Act No. 45 of 1976) such person or his agent if so authorised by an order in writing by the Divisional Forest Officer or the Block Development Officer having jurisdiction over the area after verifying that the trees are of the exempted species :Provided that any person who desires to obtain a transit pass or authorisation to issue passes under clause (c) of sub-rule (1), shall furnish to the Divisional Forest Officer or the Block Development Officer concerned an affidavit giving the following particulars-(a)the quantity of such forest produce;(b)the name and the address of the owner;(c)the holding with the Khasara/Khatauni numbers from which the produce has been obtained and that the holding is located outside the periphery of 1 Kilometre of a reserved forest;(d)the number and the species of trees; and(e)the place to which the produce is to be taken.(ii)The transit pass or authorisation shall be issued by the Range Officer/Deputy Range Officer on the basis of the order of the Divisional Forest Officer/Block Development Officer after taking prescribed transit fees;(iii)Such transit pass or authorisation shall specify the period during which it shall remain in force and shall also specify the route to be adopted and Check Chowki or depot or forest nursery through which the produce must pass.
