Section 45(1) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
(1)No such timber shall be delivered to any claimant, recognised as owner under Section 47 of the Indian Forest Act, 1927 until he has paid to the Forest Officer, a sum not exceeding 25 per cent of its value as may be adjudged by that officer, together with such other expenses as may have been incurred in salving the said timber.
