(1)The following shall be deemed to be the property of Government, unless and until any person establishes his right and title thereto as provided in this Chapter, namely :(a)all timber found adrift, breached, stranded or sunk;(b)all wood or timber bearing marks which have not been registered in accordance with the rules made under Section 45, or on which the marks have been obliterated, altered or defaced by fire or otherwise; and(c)in such areas as the State Government may direct, all unmarked wood and timber.
