Section 46 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
46.
(a)All contracts validly executed prior to the enforcement to these rules and subsisting on the date of such enforcement and relating to disposal of any forest produce in a Raid Forest, whether by way of sale, lease, mortgage, gift, exchange or otherwise, shall be subject to these rules and notwithstanding anything contained in such contracts, the Chief Forest Officer shall determine the number and class of trees or the quantity of any forest produce that may be extracted thereunder.(b)No forest produce extracted under any such contract shall be removed from the forest except on payment of such royalties as may for the time being in force forest for such produce and except in compliance with the rules in Chapters III and IV.
