Any person holding a pass or a licence for appropriation or removal of forest produce shall have in his possession the pass or the licence whenever he enters protected forests for any purpose connected therewith and shall produce the same whenever required to do so by a forest officer :Provided that nothing in this rule shall apply in case of person who is permitted to remove forest produce without the production of a pass in time of famine or scarcity by any general or special orders of the State Government.
