Section 28 in The Mizo District (Forest) Act, 1955
28. Collection of timber free of royalty or permit for private use.
- The inhabitant of the district is permitted to collect free of royalty or permit such timber and other forest produce as he may require for his own use within the unclassed Council Forest including the village supply reserves but not for sale, trade, mortgage or gift for which purposes either permit or royalty or both may be imposed by the Executive Committee as it deems fit.
