Section 49 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
49.
Forest produce removed under a trade permit shall be charged royalty at such rates and realised in such manner as may be prescribed by the Executive Committee from time to time.Any alterations in the Schedule of rates of royalty shall be notified in the official Gazette of the State Government from time to time and copies of such notification shall be posted on the notice boards of the District Council Office, all Forest Range officers and revenue and check stations under the control of the District Council.
