Section 12 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
12. Procedure on cancellation or expiry of authority to issue passes.
- In the event of any authority given under clause (b) of sub-rule (1) of Rule 4 being at any time cancelled under the' said clauses or on the expiry of the period specified in such authority, the person whose authority is so cancelled or the person the period of whose authority has so expired, as the case may be, shall forthwith return to the officer, who granted the authority, every unused book of transit passes and the unused portion of any such book in his possession, together with the counterfoils of used passes, if any, which he has not already returned; and thereupon the said person shall be entitled to receive a refund of the amount paid by him in respect of every such unused book of transit passes, but no refund shall be allowed in respect of any partly used book.
