Section 2(11) in Garo Hills District (Forest) Act, 1958
(11)"Forest land at the disposal of the Cargo Hills District Council" means any land at the disposal of the Garo Hills District Council, in respect of which no person has acquired a permanent heritable and transferable right of use and occupancy under any law for the time being in the force and shall include Council Reserved Forest and forest constituted under this Act;(12-A) "Forest produce" means anything excluding stones, boulders, shingle, gravel, limestone, kanker and all other materials which are defined as miner, minerals under Rule 3 (iii) of the Mineral Concession Rules, 1949, when found in , or brought from, any forest under the jurisdiction of the District Council and shall include-(a)Trees, leaves and fruits and all other parts and produce of trees ;(b)Plants not being trees, including grass, creepers, seeds, moss, orchids and all parts and produce of such plants ;(c)Skins, tusks, horns, bones, silk-cocoons, honey and wax and all other parts or produce of animals.(12-B) "Forest produce" shall also include the following whether found in, or brought from, any forest under the jurisdiction of the District Council or not, but excluding those brought from a Government reserved forest ; timber, charcoal, wood oil, resin, natural varnish, bark, lac, myrabolams.
