Section 45 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
45. Certain kinds of timber property of Government.
(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.(2)The timber referred to in sub-section (1) may be collected by any forest officer or by any other person authorised to collect the same by virtue of any rule and may be brought to any forest depot.
