Section 7 in U.P. Rules Regulating the Transit of Timber on the Sharda River, 1915-1919
7.
At least one month before the timber is to be launched or in the case of timber coming from Nepalese territory, at least one month before the timber will reach the Kali river, the owner shall notify in writing to the Forest Officer his intention to launch it or in the case of timber from Nepalese territory, his intention float it on Kali, river. He must apply for permission to convey the timber down the river and to collect it. The application should contain the following information, viz.-(i)Name and address of owner.(ii)His father's name.(iii)Description of timber, including the number and dimensions of the pieces.(iv)The property mark upon it.(v)The distinguishing mark or brand marked on the end of the timber.(vi)The approximate date on which it is intended that the timber shall reach Baramdeo.On receipt of his application the Forest Officer may give a pass or permission in writing to collect and convey the timber above detailed and specify the places at which the timber may be stopped when required by the Forest Officer, for the regulation of traffic, on its passage down the river to the Baramdeo boom.
