Section 3 in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973
3. Transport of Specified Timber for bona fide use or for consumption or for Nistar.
(1)Any person may, under Clause (b) of sub-section (2) of Section 5 of the Act, transport individually such specified timber from the place of purchase to the place where it is required for his bona fide use or for consumption as is sold to him by the licenced Vendor under a Consumer's Sale Certificate.(2)Specified timber covered under Forest Produce pass, free or paid Nistar Passes, commutation pass or money receipt issued by the Vendor/Forest Officer may be transported to the limit of quantity specified therein in accordance with the rules, prevalent in respect of such passes for the time being in force in different regions of the State.
