Section 2 in The U.P. Collection and Disposal of Drift and Stranded Wood and Timber Rules, 1963
2.
The Forest Officer may grant permission in writing to the owner or owners of all timber bearing marks registered under Section 41, Indian Forest Act (XVI of 1927), which owing to floods or other causes is a drift or stranded to salve or collect such timber or may collect in himself, or contract with a third party to salve and collect the same at certain places at rates to be agreed upon between that party and the Forest Officer. Such timber thus 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 by them of such dues as may be fixed from time to time by the Forest Officer.
