Section 4(1)(b) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978

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State of Uttar Pradesh - Subsection

Section 4(1)(b) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978

(b)for forest produce owned by any other person within a periphery of 80 kilometers of any reserved forest in respect of the species of trees exempted, from time to time, by Government under Section 21 of the Uttar Pradesh Production of Trees in Rural and Hill Areas Act, 1976 (U. P. Act No. 45 of 1976) and for other species of trees owned by any person anywhere in Uttar Pradesh, such person or his agent if so authorised in writing by the Divisional Forest Officer :

(i)provided that any person who desires to obtain a transit pass or authorisation to issue passes under clause (b) of sub-rule (1) above shall apply in the form in Schedule 'B' and the Divisional Forest Officer may, before issuing the transit pass or authorisation to issue such passes, conduct such inquiry and call for such information as he considers necessary;

(ii)such transit pass or authorisation shall specify the period during which it shall remain in force, and shall also specify the route to be adopted and Check Chawki or depot to forest nursery through which the produce must pass, and shall be issued after taking prescribed transit fees; and

(iii)any transit pass or authorisation may at any time be modified (on request or otherwise) or cancelled by the Divisional Forest Officer or Conservator of Forests.

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State of Uttar Pradesh - Subsection

Section 4(1)(b) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978