Section 3 in The Chhattisgarh Transit (Forest Produce) Rules, 2001
3. Regulation of transit of forest produce by means of passes.
- No forest produce shall be moved into or outside the State or within the State of Chhattisgarh except in the manner as hereinafter provided without a transit pass in Form A, B or C annexed to these rules. The Transit Pass will be issued by a Forest Officer or Gram Panchayat or a person duly authorised under these rules to issue such pass :Provided that no transit pass shall be required for the removal:-(a)Of any forest produce which is being removed for bonafide domestic consumption by any person or in exercise of privilege granted in this behalf by the State Government or of a right recognised under the Act within the limits of a village in which it is produced.(b)Of such forest produce as may be exempted by the State Government from the operation of these rules by notification in the Official Gazette.(c)Of forest produce covered by Money receipts/Rated passes/ Forest produce passes/Carting Challan issued by competent authority in accordance with the rules made in this behalf for the time being in force.(d)Of minor forest produce from forests to the local market or to the collection centre or for bonafide domestic consumption.
