Section 24 in The U.P. Private Forests Rules, 1950
24. Examination of forest produce passing out of the vested fores.
(1)The Conservator may establish export and check chowkis for examination of forest produce passing out of any vested forest.(2)All forest produce from such vested forests must pass through such export and check chowkis.(3)All export of forest produce must be covered by passes or rawannas.(4)Rawannas shall be issued by the persons authorised to remove the forest produce or his agent in triplicate, two copies being handed over to the person carrying forest produce, and one copy kept on record. At the check chowki the person carrying the forest produce shall hand over both the copies of the rawannas to the officer-in-charge of the check chowki who shall return one copy duly endorsed by him and keep the other copy with him. The person carrying the forest produce shall produce his copy of the rawannas for examination whenever demanded by any forest or police officer.(5)In the rewannas the description of the forest produce covered by the rawanna shall be stated briefly. In the case of sawn timber or timber in the round, the species, and the dimensions of each piece shall be stated along with its cubical content.(6)If in any vehicle there are pieces of different dimensions which cannot be properly checked without unloading the vehicle the officer-in-charge of the chowki may require the vehicle to be unloaded.(7)All timber must be marked, with a property mark by the person authorised to remove the forest produce.(8)All such marks shall be registered at the office of the Divisional Forest Officer in whose jurisdiction the vested forest lies. The registration shall hold good up to September 30, following. No person shall be allowed to register a mark already registered in favour of another person, nor any mark used by the Government.(9)The Forest Officer may refuse to register any mark which, in his judgement, closely resembles a mark used by the Government or a mark already registered in favour of any person.(10)A fee of one rupee shall be payable for each registration and a certificate showing the mark registered, the period for which it holds good, and acknowledging payment of the fee, shall be given to every person at whose instance the mark is registered.(11)Before exporting timber from any vested forest, it shall be marked with a sale or export hammer which shall be registered in the same manner as a property mark.(12)No export shall take place between sunset and sunrise.
