Section 20 in The U.P. Forest (Timber-Transit on Yamuna, Tons and Pabar Rivers) Rules, 1963
20. Responsibility for damages to structures.
- The permit-holder shall be responsible for any damage to the boom or any other structure constructed on or along the river caused by him or his men wilfully or due to negligence or carelessness and shall pay compensation for such damage as may be assessed by the Divisional Forest Officer at his discretion. Such compensation may be recovered by the Divisional Forest Officer in the manner prescribed by the law for the time being in force for recovery of arrears of land revenue.
