Section 32 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
32. Restriction on collecting of timber, etc. [Section 41 (2) (b) and 41 (2) (d)].
- No person having launched his timber or set it afloat on any river shall collect the same except-(a)with the permission, in writing, of a Forest Officer Incharge of the Forest Division to which the control of the river pertains;(b)at places which such officer shall notify as collecting depots.
