Section 33 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
33. Powers of inspection [Section 41 (2) (c)].
(1)Any Forest Officer/ Official, not below the rank of a forest guard or any police officer, not below the rank of Sub-Inspector, may require any person rafting or conveying/timber, as aforesaid, to produce the transit pass for inspection at any time(2)In the event of the pass being not produced or the pass being not in respect of the timber being rafted or conveyed, the said Forest Officer/Official or the said Police Officer shall detain the timber and report the case to the Divisional Forest Officer.
