Section 16 in U.P. Rules Regulating the Transit of Timber on the Sharda River, 1915-1919
16.
Should any timber in consequence of blood or accident to the boom or any other cause be carried away below Baramdeo the owner of such timber or the contractor exporting such timber on behalf of Government shall notify to the Forest Officer the place or places at which he proposes to from such timber into rafts and he shall not remove such rafts down the river before he has obtained a rafting pass and aid the fees as laid down in [Rule 12] [G.O. No. 6 A.F. XIV--7 A.F. 44, dated 29.4.1946.]. Thereafter Rules 13, 14 and 15 shall apply to all such rafts, the rafting fees payable under this rule are additional to any liabilities which may be incurred by the owners for the salvage of such timber under rules notified under Section 31 of Indian Forest Act.
