Section 43 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
43. Permission to salve and collect timber marked with registered marks [Sections 45 (2) and 51].
(1)The Forest Officer may grant permission in writing, to the owner or owners of all timber bearing marks registered under Section 41 of the Indian Forest Act, 1927 and in accordance with these Rules, which, owing to floods or other causes, is a drift or stranded, to salve or collect such timber or the Forest Officer himself collects it or he may enter into contract with a third party to salve and collect the same at certain place or places at rates to be agreed upon between him and that party.(2)The timber so collected, by the Forest Officer or by a person authorised by him under these Rules shall be handed over to the owner or owners on payment of such dues as may be fixed from time to time by the Forest Officer.
