Section 44 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
44.
The financial limits to be fixed by the Executive Committee under Rule 43 shall generally be with reference to the outright value of any sale but when any sale or settlement is based on royalty-cum-monopoly or tree rate basis, the outright value shall be computed on the basis of the approximate outturn of timber or forest produce, as the case may be, in respect of the particular transaction, for the purpose of determining the jurisdiction of the agencies authorised to approve the sale or settlement.
