Section 6 in U.P. Rules Regulating the Transit of Timber on the River Ganga above Garhmukhteswar in Meerut District and on its Tributaries in Indian Territory above Rishikesh, 1938
6.
At least one month before the timber is to be launched or in the case of the timber coming from Tehri-Garhwal at least one month before the timber will reach the Ganga river the owner shall notify in writing to the Forest Officer his intention to launch it or in the case of timber from Tehri Garhwal his intention to float it on the Ganga river. He must apply for permission to convey the timber down the river and do collect it. The application should contain the following information, viz.-(i)Name and address of the owner.(ii)His father's name.(iii)Description of the timber, including the number and dimension of the pieces.(iv)The property mark upon it.(v)The distinguishing mark or brand marked on the end of the timber.(vi)The approximate date on which it is intended that the timber will reach Laltarau or Jawalapur.On receipt of his application the Forest Officer may give a pass or permission in writing to collect and convey timber from the launching or upper river depot. The pass will recite the particulars above detailed and specify the place at which the timber may be stopped when required by Forest Officer, for the regulation of the traffic or its passage down the river to Laltarau or Jawalapur. These passes shall be issued free of any fee.
