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State of Uttar Pradesh - Section

Section 44 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978

44. Permission to salve and collect timber marked with unregistered mark [Sections 45 (2) and 51].

- Timber, bearing marks, which have not been registered under these Rules or on which the marks have been obliterated, altered or defaced by fire or otherwise and fashioned timber bearing no marks, may be salved and collected by the Forest Officer or by a person authorised by him in writing in this behalf.