(1)Every forest pass issued under rule 67 shall specify -(a)the name of the person to whom such pass is granted;(b)the quantity and description of forest-produce covered by it;(c)in the case of forest-produce referred to in clause (a) of sub-rule (1) of rule 67, the name of the village and survey number in which it was produced;(d)the places from and to which such forest-produce is to be conveyed;(e)the route by which such forest-produce is to be conveyed; and(f)the period of time for which the pass is to be in force, which shall be calculated as follows :-The day of issue plus in the case of transport by a motor vehicle, a day for transit to any point up to 80 miles from the village of origin plus an additional day for every additional 80 miles or fraction thereof, and, in the case of any other form of transport, a day for transit to any point up to 15 miles from the village of origin plus an additional day for every additional 15 miles or fraction thereof :[Provided that in the case of transport of forest produce by floating in such rivers or portions thereof as the State Government may, by general or special order, specify in this behalf, the time for transit on any such rivers or portions thereof shall be calculated at the rate of one day for every 5 miles or fraction thereof.] [Added by G.N. dated 8.2.1956.](2)The colour and form of each pass and the sum to be paid in respect of each book of forest passes will be such as may be prescribed by the Chief Conservator of Forests, with the previous sanction of the State Government.
