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State of Uttar Pradesh - Section

Section 42 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978

42. Restriction on salving, etc. [Sections 45 (2) and 51].

- No person shall, unless specially authorised in writing by the Forest Officer to whom the control of the river pertains, salve or collect wood or timber of any description, other than unmarked, unfashioned piece not exceeding 180 centimetres in length, and 60 centimetres in girth within the areas above declared under Rule 41 of these Rules.