Section 24 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
24.
On receipt of the application the Chief Forest Officer may, after such enquiry as he may consider necessary, accord approval to the disposal of trees or other forest produce subject to-(a)a limit in number and girth, class and other restrictions on disposal based on silvicultural principles, in the case of trees ;(b)a quantitative limit in the case of the other forest produce :Provided that where the transaction involves sale of the more than 100 trees at a time or where the duration of the agreement or lease exceeds one year, the order of the Chief Forest Officer shall be subject to the approval of the Executive Committee;(c)the Chief Forest Officer may, for reasons to be recorded in writing, reject any applicant or accord approval subject to such conditions as he may deem fit to impose.
