Section 13 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
13. Transit passes issued by private persons when invalid.
- No transit pass issued by any person or by the agent of any person authorised under clause (b) of sub-rule (1) of Rule 4 of issue transit passes shall be valid-(a)if such pass is not prepared in the form supplied for this purpose under sub-rule (1) of Rule 9; or(b)if the pass is issued after receipt by such person of an order cancelling the authority to issue such passes; or(c)if the pass is issued by such person after the expiry of the period specified in the authority given for the issue of such passes.
