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State of Uttar Pradesh - Section

Section 3 in U.P. Rules Regulating the Transit of Timber on the Sharda River, 1915-1919

3.

All sawn timber to be floated must, before launching or in the case of timber coming from Nepalese territory before being floated on the Kali, be marked on one of its ends with a deeply cut or branded distinguishing mark to facilitate the handing and strong of timber during collection at the boom. These marks or brands must first be registered at the Office of the Forest Officer, but no fee shall be payable of such registration.