Section 18 in The Chhattisgarh Transit (Forest Produce) Rules, 2001
18. Transit pass for forest produce being imported into the State.
(1)(a)All forest produce which is being imported into the State of Chhattisgarh must be covered with a transit pass issued by the exporting state and in case of timber every piece should bear a hammer impression indicated on the transit pass.(b)At the border-checking barrier of Chhattisgarh new transit pass shall be issued by a forest officer authorised in this regard in lieu of original pass which shall be deposited at the barrier.(c)In case of forest produce passing through State of Chhattisgarh, the transit pass from the first border-checking barrier shall be issued for the place of final destination, mentioning the last border-checking barrier of the State.(2)Every transit pass must be in a form which has been registered in the office of the Divisional Forest Officer of the Division into which it is sought to import forest produce thereunder.
