Section 11 in The U.P. Private Forests Rules, 1950
11. Disposal of forest produce forfeited under Section 15.
- Any trees, timber or other forest produce forfeited under Section 15 shall be handed over by the Collector to the Divisional Forest Officer for disposal, provided that the Collector may direct the sale or disposal of any property subject to rapid decay. All sale-proceeds from such articles will be credited to forest revenues when the period of appeal is over or the appeal if preferred has been decided against the offender.
