87. Measures to be taken for removal of obstructions.
(1)Any forest officer not lower in rank than an Assistant Conservator of Forests, may take such measures as he shall at any time deem to be emergently necessary for the prevention or removal of any obstruction of the channel, or of any part of a bank of a river lawfully used for the transit of forest-produce; but any such case which is not emergent shall be reported to the Collector, who may by written notice require the person whose act or negligence has caused or is likely to cause the obstruction, to remove or take steps for preventing the same within a period to be named in such notice, and, if such person fails to comply with such notice, may himself cause such measures to be taken as he shall deem necessary.(2)The cost reasonably incurred by a forest officer or by the Collector under this rule shall be payable to the State Government by the person whose act of negligence has necessitated the same.[I. Conversion of Timber within certain distance of Forests.] [Heading and Rule 88 containing sub-rule (1) to (10) substituted by G.N. dated 12.9.1960.]
