Section 5 in The Garo Hills District (Awil Fees) Act, 1960
5. Allocation of share of Awil fees.
- The Awail fees assessed and collected under the preceding sections of this Act shall be allocated as follows:(a)The Nokma of the Akhing shall be entitled to a share of twenty five per cent of the total Awil fees collected from within his Akhing:Provided that in the case there are two or more nokmas of the same Akhing the amount payable to the Nokma shall be equally paid and divided to them;(b)The remaining twenty-five per cent of the Awil fees shall be credited to the District Fund to be spent for the collective benefit of the residents of the Akhing.
