Section 45 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
45. Condition of delivery of timber to the owner [Sections 45 (2) and 51].
(1)No such timber shall be delivered to any claimant, recognised as owner under Section 47 of the Indian Forest Act, 1927 until he has paid to the Forest Officer, a sum not exceeding 25 per cent of its value as may be adjudged by that officer, together with such other expenses as may have been incurred in salving the said timber.(2)If the recognised owner fails to make these payments within 10 days of his receiving intimation from the Forest Officer, the property salved shall be dealt with as unclaimed timber.(3)All timber salved under these Rules, which may become vested in the Government, may be, disposed of to the best advantage of the Government after two months from the expiry of the period fixed for the disposal of claims under Section 46 of the said Act.
