49. Certain kinds of timber to be deemed property of Government until title thereto is proved and may be collected accordingly.
(1)The following shall be deemed to be the property of Government, unless and until any person establishes his right and title thereto as provided in this Chapter, namely :(a)all timber found adrift, breached, stranded or sunk;(b)all wood or timber bearing marks which have not been registered in accordance with the rules made under Section 45, or on which the marks have been obliterated, altered or defaced by fire or otherwise; and(c)in such areas as the State Government may direct, all unmarked wood and timber.(2)Such timber may be collected by any Forest Officer or other person entitled to collect the same by virtue of any rule made under Section 55, and may be brought to any depot which the Divisional Forest Officer may specify as a depot for the reception of drift timber and the officer or person so collecting shall forthwith make a report to the Divisional Forest Officer.(3)The State Government may, by notification, exempt any class of timber from the provisions of this section.
