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State of Uttar Pradesh - Section

Section 23 in The U.P. Forest (Timber-Transit on Yamuna, Tons and Pabar Rivers) Rules, 1963

23.

Any stacking ground provided by Government, will be under the control of the Forest Officer, who may issue order from time to time as to the places where each owner of timber in transit down the river may stack his timber and as to the manner in which it must be stacked. Owners who wish to keep their timber at any such stacking ground for more than twelve months are required at the discretion of the Forest Officer to pay a rent charge of six naya paisa per piece for each additional half year or part of half year that it may remain there.