Section 6(1) in The Chhattisgarh Transit (Forest Produce) Rules, 2001
(1)Every transit pass issued under Rule 3 shall specify :-(a)The name of the person to whom such pass is granted.(b)The quantity and description of forest produce covered by it; in case of logs, a list along with measurement shall be enclosed with the transit pass.(c)The places from and to which such forest produce is to be conveyed.(d)The route by which such forest produce is to be conveyed.(e)The period of time for which the pass is to be in force.(f)The impression of the valid hammer mark.
