Section 11 in U.P. Rules Regulating the Transit of Timber on the Sharda River, 1915-1919
11.
Owners whose timber has been stopped at the boom are required to collect it there and will either form it into rafts or stack it on the river bank expeditiously so as to avoid an accumulation of timber behind the boom. Should any owner neglect to do this timber will be removed from the water way by the Forest Officer incharge and placed upon the river bank, where it remain at the said owner's risk and charge. It will be detained there until the cost of its removal from the water has been paid. Appeals on orders passed in this matter will be dealt with by the Conservator of Forest, Kumaun Circle. In special circumstances, such as a flood on unmanageable accumulation of timber above the boom owing to the carelessness of timber contractors, the Forest Officer, or his subordinates duly authorised may cause the boom to be opened and the timber to be allowed to pass Baramdeo.
