Section 26A in The M.P. Forest (Contract) Rules, 1927
26A. Special rules for drift timber.
- Where a forest contract is for a sale of timber found adrift, beeched, standard or sunk in any river, the following provisions shall apply :(1)The forest contractor shall not collect any timber which the State Government has exempted from the provisions of Section 45 of the Act.(2)The timber collected in the prescribed depots shall be properly stacked and a register shall be maintained showing the daily receipts of the same. Abstracts of the register shall be filed by the forest contractor in the office of the Divisional Forest Officer at intervals of 14 days and no timber shall be removed or permitted to be removed by the contractor from the depots except under an authority in writing from the said officer.(3)The Divisional Forest Officer will intimate to the forest contractor from time to time the result of any claim or suit made by any person under Section 47 of the Act to recover possession of the timber collected by the contractor. If any person is declared to be entitled to recover possession of any such timber and pays to the contractor the salvage fee prescribed under Section 51, the contractor shall make over the timber to such person and permit its removal from the depots on production of the authority required under sub-rule (2).(4)Only such timber shall be deemed to have been sold to the forest contractor as may becomes vested in him under Section 48 of the Act.(5)The forest contractor shall have no claim to or in respect of any timber not collected and stacked by him in the prescribed depots.Special rules for the cutting of grass and the grazing of cattle in ramnas and babul bans in Berar.
