Section 29(1) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
(1)No person shall raft or otherwise convey any timber on any river without first obtaining a transit pass from the Forest Officer Incharge of the Forest Division in which the river is situated, or from such subordinate officer as the office-in-charge of the Forest Division may authorise in that behalf. No person shall be entitled to raft or convey timber by virtue of a pass which he does not himself hold but which is or is stated to be in the name of some other person.
