Section 6 in The Chhattisgarh Transit (Forest Produce) Rules, 2001
6. Contents of Transit Pass.
(1)Every transit pass issued under Rule 3 shall specify :-(a)The name of the person to whom such pass is granted.(b)The quantity and description of forest produce covered by it; in case of logs, a list along with measurement shall be enclosed with the transit pass.(c)The places from and to which such forest produce is to be conveyed.(d)The route by which such forest produce is to be conveyed.(e)The period of time for which the pass is to be in force.(f)The impression of the valid hammer mark.(2)The transit pass shall be issued in Form A, B or C as annexed to these rules, as indicated below :-Form A - To be issued by Forest Officer or the person authorised in this regard.Form B - To be issued by Gram Panchayat.Form C - To be issued in lieu of transit pass of the State from where the forest produce is being imported, by the officer authorised by the Divisional Forest Officer, not below the rank of a Forester.(3)The sums to be paid in respect of each book of Transit Pass will be such as may be prescribed by the Principal Chief Conservator of Forests, Chhattisgarh.(4)Transit pass shall be in duplicate and bound in books, which shall be obtainable from the Divisional Forest Officer. Each shall bear an identifying number and the passes in each book should be numbered serially. First page will be counterfoil and second page shall be given to the person in charge of the produce.
