Section 13 in The Chhattisgarh Transit (Forest Produce) Rules, 2001
13. Transit passes used by officer or Gram Panchayat or private persons when invalid.
- No transit pass issued by the Gram Panchayat or any officer or persons authorised shall be valid :-(a)If such pass is not prepared on a blank form supplied for this purpose under sub-rule (1) of Rule 9.(b)If the pass is not covered by recommendation of the Panchayat Level Committee, or(c)If the pass is issued after receipt by such officer or person or Gram Panchayat, of an order cancelling the authority to issue such passes.
