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State of Uttar Pradesh - Section

Section 15 in The U.P. Forest (Timber-Transit on Yamuna, Tons and Pabar Rivers) Rules, 1963

15. Control of mixed Ghals.

- When two or more Ghals get accidentally mixed up, each permit-holder shall maintain the strength of labour specified in Rule 10. Failure to do this will render the defaulters liable to pay for short supply of labour to other permit-holders who will be at liberty to make up the deficiency in the specified strength by employing more men, whose wages shall be paid by the defaulting permit-holders, before rafting is allowed to them. In case of any dispute between two or more parties in these matters, the orders of the Divisional Forest Officer shall be final and binding on the concerned permit-holders. Where both banks are not equally easy to work from Ghal, agents will arrange to change sides at intervals of not more than 20 days.