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State of Uttar Pradesh - Section

Section 5 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978

5. Fees payable for different classes of passes.

- At the Check Chowki or depot established under Rule 15 and specified under proviso (ii) to clause (b) of sub-rule (1) of Rule 4, the forest produce alongwith the two copies of the pass (duplicate and triplicate) shall be produced for examination under sub-rule (4) of Rule 6 and for payment of transit fee on the forest produce calculated at the following rates; corresponding receipt shall be granted in the form given in Schedule 'C'-
(i) per lorry load of timber or other forest produce .. Rs. 5.00 per tonne of capacity.
(ii) per cart load of timber or other forest produce .. Rs. 2.50
(iii) per camel load of timber or other forest produce .. Rs. 1.25
(iv) per pony load of timber or other forest produce .. Re. 0.50
(v) per head load of timber or other forest produce .. Re. 0.25
Note. - In respect of resin and resin products, the provisions of the Uttar Pradesh Resin and Other Forest Produce (Regulation of Trade) Act, 1976 and the rules framed thereunder, shall apply.