Section 3 in The U.P. Collection and Disposal of Drift and Stranded Wood and Timber Rules, 1963
3.
Timber bearing marks which have not been registered under Section 14, Indian Forest Act or on which the marks have been obliterated, altered or defaced by fire or otherwise, and fashioned timber bearing no marks, may be salved and collected by the Forest Officer or by a person authorised by him in writing. No such timbers shall be delivered to any claimant who under Section 47, Indian Forest Act, has been recognised to be the owner until under Section 50 of the said Act, he has paid to the Forest Officer a sum not exceeding 25 per cent of its value as adjudged by that officer, together with such other expenses as may have been incurred in salving the said timber. Should the recognized owner fail to make these payments within ten days of his receiving intimation from the Forest Officer of the amount due, the property salved shall be dealt with (under Section 48 of the Act), as unclaimed timber. All timber salved under these Rules which may become vested in the Government under Section 48 of the Act, may be disposed of to the best advantage after two months from the expiry of the period fixed for the disposal of claims under Section 46 of the said Act.
