Section 17 in U.P. Rules Regulating the Transit of Timber on the Sharda River, 1915-1919
17.
Any stocking ground provided by Government will be under the Control of the Forest Officer, who may issue from orders time to time, as to such place where each owner may stock his timber and as to the manner in which it must be stacked. Owners who wish to keep their timber at any such stacking ground for more than twelve months are required at the discretion of the Forest Officer to pay a rent charge of 6 paisa per piece for each additional of half year or part of a half year that it may remain there.
