42. Certain kinds of timber to be deemed property of Government until title thereto proved, and may be collected accordingly.
- All timber found adrift, beached stranded or sunk, all timber bearing marks which have not been registered under section 39 or on which the marks have been obliterated, altered or defaced by fire or otherwise, and in such areas as the Government direct, all unmarked timber shall be deemed to be the property of Government unless and until any person establishes his tight and title thereto, as provided in this Chapter.Such timber may be collected by any Forest Officer or other persons entitled to collect the same by virtue of any rules made under section 47 of this Act and may be brought to such stations as the Forest Officer may, from time to time, notify as stations for the reception of drift timber.The Government may, by notification in the Gazette, exempt any class of timber from the provisions of this sect ton, and may in a like manner, withdraw such exemption.
