Section 39 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
39.
The Chief Forest Officer either on his own motion or on the recommendation of the Syiem, Wahadar, Lyngdohs, Dolois or any other local administrative head within whose jurisdiction any Raid Forest is situated may, from time to time, determine up to the limit of the royalty value of trees amounting to Rs. 500, the number and class of any tree or quantity of any forest produce, standing on such Raid Forest, for disposal in the interest of the revenue of the District Council in general and of the Syiemship, Wahadarship, Lyngdohship or Sirdarship and Dolloiship in Particular :Provided that the Chief Forest Officer, with the previous approval of the Executive Committee, shall be competent to reject any recommendation for disposal, from any Syiem, Sirdar, Doloi or any other local administrative head concerned when in his (Chief Forest Officer's) opinion such disposal is premature or detrimental to the general interest of the forestry of the District.
