(1)Timber falling under any of the following description, namely:(a)timber found a drift, breached, stranded or sunk,(b)timber bearing marks which have not been registered under rules made under Section 40,(c)timber which has been supermarked, or on which marks have been obliterated, altered or defaced by fire or otherwise, and(d)in such area as the State Government directs, all unmarked timber,shall be deemed to be the property of the State Government unless and until any person establishes his right thereto as provided in this Chapter.
