- Where any timber is collected by the forest officer or other person under section 37, he shall immediately report the same to the Divisional Forest Officer who shall publish a notice in the District Gazette concerned or where there is no such Gazette, in the [Telangana] [Substituted by G.O.Ms.No.22, E.F.S&T (For.I) Department, dated 13.05.2015.] Gazette, requiring any person claiming the same to present to him within a period, not exceeding two months, from the date of such notice, a written statement of such claim. Such notice shall contain a description of the timber and the place from which it was collected and the depot or station at which it is stored.
