Section 57(a) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
(a)All forest produce in transit covered by a permit or a certificate of origin shall be taken to the nearest revenue station by the District Council on the route of extraction ; except in cases provided for in Rule 58 by the person or persons in charge of such forest produce and detained there for examination, measurement, or counting and marking, if necessary, by the officer in charge of the revenue station.
