71. Books of blank passes to be supplied to persons authorised to issue them.
(1)When the Conservator of Forests or any duly empowered Divisional Forest Officer authorises any person or the agent of any person under clause(c) of sub-rule (1) of rule 67 to issue forest passes, he shall furnish such person from time to time with authenticated books of blank passes.(2)The said person to whom such book is supplied shall pay the sum, if any, fixed under rule 68(2).(3)No person who has been authorised to issue passes shall issue passes otherwise than in accordance with the conditions of his authorization.(4)No such person shall charge any fee for any pass issued.(5)Counterfoils of used passes to be returned. - The counterfoils of all used passes shall be returned to the officer from whom the book of passes was received and no fresh pass-book shall be supplied until the counterfoils of all passes previously used have been so returned.(6)Counterfoils to be produced for inspection on demand. - Any person or the agent on any person who has been authorised to issue forest passes under clause (c) of sub-rule (1) of rule 67 shall be bound if called upon by any forest officer to produce for inspection or to give up the counterfoils of all passes which have been issued by such person or agent.(7)Procedure on cancellation or expiry of authority to issue passes. - In the event of any authority given under clause (c) of sub-rule (1) of rule 67 being at any time cancelled under sub-rule (2) of the said rule or on the expiry of the period specified in such authority, the person whose authority is so cancelled or the person, the period of whose authority has so expired, as the case may be, shall forthwith return to the officer who gave the authority every unused book of forest passes and the unused portion of any such book in his possession, together with the counterfoils of used passes, if any, which he has not already returned, and the said person shall be entitled when he has returned all such unused books or portions thereof and the counterfoils of used passes as aforesaid, to receive a refund of the amount paid by him in respect of every such unused book but no refund shall be allowed in respect of any portion of such book.(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
