75. Imported forest-produce may be conveyed to first depot without a pass under rule 67.
- Any forest-produce which is imported otherwise than by sea may be conveyed within the limits of the [pre-Reorganisation State of Bombay excluding the transferred territories] [Substituted by G.N. dated 22.12.1958.] as far as the first depot established under rule 78 without a pass issued under rule 67, if it is covered by a foreign pass registered under rule 73, 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.
