Section 19 in The U.P. Forest (Timber-Transit on Yamuna, Tons and Pabar Rivers) Rules, 1963
19.
Permit-holders whose timber has been stopped at the boom are required to collect it there and will either from it into rafts or stack it on the river bank expeditiously so as to avoid an accumulation of timber behind the boom. Should any permit-holder neglect to do this, his timber will be got removed from the water by the Range Officer and placed upon the river bank, where it will remain at the risk of the said permit-holder. It will be detained there until the cost of its removal from the water and of placing upon the river bank has been paid. An appeal against orders passed in this matter, if any, shall be filed within thirty days from the date of order, before the Divisional Forest Officer whose decision shall be final. Under special circumstances such as flood or unmanageable accumulation of timber above the boom owing to the carelessness of permit-holders, the Range Officer may cause the boom to be opened and the timber allowed to pass Dakpathar.
