Section 21 in The U.P. Forest (Timber-Transit on Yamuna, Tons and Pabar Rivers) Rules, 1963
21. Rafting pass.
- No raft may proceed down the river past any or the four depots, namely, Dakpathar, Rampur Mandi, Gangbhewa, Bogriwalo (Tajewala), whether caught at the boom or not, until a rafting pass has been issued under the authority of the Divisional Forest Officer after payment of the fees mentioned in Rule 24. The rafting pass will contain the following information, viz.,(i)Serial number of pass.(ii)Date of pass.(iii)Name of the launching permit-holder.(iv)Quantity and description of timber.(v)Property mark and distinguishing mark or brand.(vi)Rate of fee.(vii)Amount of fee paid.(viii)Place of destination.(ix)Date of expiry of pass.(x)The places at which the raft may be stopped and examined.Each raft, or batch of rafts going down the river together must be covered by a separate pass, which the man in-charge must always carry with him, and produce it if called upon to do so by any Forest Officer.
