Section 22 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
22. Imported forest produce may be transported to first depot without a pass under Rule 4.
- Any forest produce imported into the State of Uttar Pradesh may be transported within the limits of the State of Uttar Pradesh up to the nearest first depot established under Rule 15, without a pass issued under Rule 4, if it is covered by a foreign pass registered under Rule 21 and if stacked or deposited in any place between such limits and such depot, the foreign pass covering the material shall at once be delivered at that depot.
