Section 7 in The U.P. Forest (Timber-Transit on Yamuna, Tons and Pabar Rivers) Rules, 1963
7. Launching timber.
- No person shall launch, set afloat, raft or otherwise convey his timber in the Pabar, Tons and the Yamuna Rivers without a launching permit; application for which must be submitted to the Divisional Forest Officer at least one month before the timber is desired to be launched, or in the case of timber coming from Himachal Pradesh and Punjab at least one month before the timber will reach the aforementioned rivers in Uttar Pradesh. The owner must also apply for permission to convey the timber down the said rivers and collect it. The application should contain the following informations :(i)Name and address of owner.(ii)His father's name.(iii)Description of timber, including the number and dimensions of the pieces.(iv)The property mark upon it.(v)The distinguishing mark or brand marked on the end of the timber.(vi)The approximate date on which it is likely to reach Dakpather.Applications for launching permits for timber coming from other divisions will be entertained only when recommended by the Divisional Forest Officers concerned.
