Section 55(ii) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
(ii)a certificate of origin in the form prescribed in Appendix VII in the case of forest produce from private forest or Law Ri-Sumar. Such certificate must be issued by the owner of such land or his duly authorised agent and must bear such signature or stamp of the owner or his agent as has been previously registered in the Chief Forest Officer's office, and such certificate shall be produced by the holder at the revenue station specified therein to be dealt with as noted hereafter ;
