112. When collected timber belongs to private person such persons to pay all costs.
- If the timber collected shall be proved to be the property of any person other than the State Government, such person shall be liable to pay to the State Government under section 50 of the Act the following amounts, viz., :(1)on account of salving and collecting, the actual amount of recompense paid to the person who collected it;(2)on account of moving, the actual cost incurred in moving it to the depot for the reception of drift timber;(3)on account of storing, such fees as shall from time to time be fixed by the Conservator of Forests, with the previous sanction of the State Government for the storing of timber at such depot.
