Section 3 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
3. Regulation of transit of forest produce by means of passes.
- No forest produce shall be moved into, or from, or within, the State of Uttar Pradesh except as hereinafter provided, without a transit pass in the form in Schedule A to these Rules, from an officer of the Forest Department or a person duly authorised by or under these Rules to issue such pass or otherwise than in accordance with the conditions of such pass or by any route or to any destination other than the route or destination specified in such pass :Provided that no transit pass shall be required for the removal-(a)of any forest produce which is being removed for bona fide consumption by any person in exercise of a privilege granted in this behalf by the 'State Government' or of a right recognised under this Act, within the limits of a village in which it is produced;(b)of forest produce by contractor's agency from the forests managed by the Forest Department, in which case the movement shall be regulated by the relevant conditions of sale and terms of the corresponding agreement deed executed by the buyer;(c)of such forest produce as may be exempted by the State Government from the operation of these rules by notification in the official Gazette.
