Section 12 in U.P. Rules Regulating the Transit of Timber on the Sharda River, 1915-1919
12.
No raft may proceed down the river from the boom until a relating pass has been issued under the authority of the Forest Officer after payment of the fees mentioned in Rule 19.The rafting pass will contain the following information-(i)Serial number of pass.(ii)Date of pass.(iii)Name of the owner of the timber or the name of the contractor exporting the timber on behalf of Government.(iv)Quantity, and description of timber.(v)Property mark and distinguishing mark or brand.(vi)Rate of fee.(vii)Amount of fee paid.(viii)Place of destination(ix)Date of expiry of pass.(x)The places at which the raft may be stopped and examined.Each raft, or batch of rafts going down the river together must be accompanied by a separate pass, which will be handed to the man-in-charge who becomes responsible for it. He must always carry it with him and must produce it if called to do so by any Forest Officer.
