Section 45(1) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(1)All timber(a)found adrift, beached, stranded. or sunk;(b)bearing marks which have not been registered in accordance with the rules made under section 42;(c)which have been super marked or on which the marks have been obliterated, altered or defaced by fire or otherwise;(d)which are not marked but found in such areas as the Government may specify;shall be deemed to be the property of the Government unless and until any person established his right and title thereto as provided in this Chapter.
