Section 5 in The U.P. Collection and Disposal of Drift and Stranded Wood and Timber Rules, 1963
5.
All wood or timber when sold by the Forest Department under these Rules shall be marked with the departmental sale mark, and when relinquished under Rule 3 with a suitable distinguishing mark, and for the removal of any wood or timber from the area above notified a printed and numbered pass must be obtained from such officials as may be appointed by the D.F.O. on which shall be entered the number of pieces and the kinds of wood and timber and amount realized from the purchaser or claimant, over the signature of the official appointed to this duty.
