Section 7 in Rules Relating to Exportation of Bovine Animals 1970 (1913 A. D.)
7. Frequent exports and imports.
- If any Zamindar or other person has to take out his animals very frequently for trade, agricultural or grazing purposes to the [adjoining Indian territory] [Substituted by A. L. O. 2008 for 'adjoining British territory'.] he shall furnish a duly attested declaration in Form D to the nearest Customs post and he shall thereupon be granted a permanent pass in Form E.Note. - Printed Forms of declaration will be supplied free on demand.An Animal Register in Form F, shall also be regularly maintained at the post of issue of the permanent pass.
