Section 1 in The U.P. Collection and Disposal of Drift and Stranded Wood and Timber Rules, 1963
1.
No person, unless specially authorised in writing by the Forest Officer to whom the control of the river pertains, may salve or collect wood or timber of any description, other than unmarked, unfashioned pieces not exceeding six feet in length and two feet in girth within the area above notified.
