Section 2 in U.P. Rules Regulating the Transit of Timber on the River Ganga above Garhmukhteswar in Meerut District and on its Tributaries in Indian Territory above Rishikesh, 1938
2.
The property mark required by Rule XVI of the rules made under Notification No. 672/XIV-42, dated the September 30, 1915, must be stamped on the broad side of each piece of sawn timber and at a distance of not more then 6 inches from one of its end.
