(1)The following officers and persons shall have power to issue passes under these rules (namely):Officers(a)for forest-produce from land which is not included in a reserved or protected forest and is more than ten miles distant from a reserved or protected forest, the revenue patel, or the police patel of the village if the revenue patel is illiterate or village accountant, and(b)for forest-produce from land other than that described in clause (a), the Conservator of Forests, the Divisional Forest Officer, the Sub-Divisional Forest Officer or any other Officer including a Revenue Patel or Police Patel or Village Accountant, authorised in this behalf in writing by the Conservator of Forests, Divisional Forest Officer or Sub-Divisional Forest Officer;Other persons(c)for forest-produce owned by any person, such person or his agent, if so authorised in writing by the Conservator of Forests, or by any Divisional Forest Officer or Sub-Divisional Forest Officer specially empowered in this behalf in writing by the Conservator of Forests; provided that such authorization shall specify the period during which it shall remain in force :Provided that the Conservator of Forests may, in consultation with the Commissioner of Excise, require that for mhowra flowers to be removed from any specified area passes shall be issued only by the local Excise officer not below the rank of a Sub-Inspector.(2)Any authorization may at any time be cancelled by the officer granting it.
