Section 9A(1) in Management and Working of the Forests
(1)in exercise of the powers conferred by Section 45 of the Indian Forest Act, 1927 (Act XVI of 1927). The Governor of Bihar is pleased to declare that with effect from the date of this notification the collection and disposal of all drifts and stranded timber within the portion of the river Gandak and its tributaries including an area within a direct distance of three miles from the main stream within the district of Champaran shall£e regulated under the provisions of Chapter VIII of the said Act and the Rules made thereunder. He is further pleased to declare that all timber of the following dimensions and species found a drift, beached, stranded, or sunk shall be exempted from the operation of this notification:-All timbers other than-Sal, Sissoo, Deodar, Tun, Assina-Haldu, Chir, Sandan and all coniferous timber measuring less than 2 feet in girth and six feet in length.
