Section 64 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
64.
The Chief Forest Officer may refuse to register any property mark or cancel one already registered for any of the following reasons :(i)If he considers that the mark resembles too closely any Government mark or marks used by the District Council or any property mark previously registered in favour of another person ;(ii)If the applicant or holder does not possess or, in the opinion of the Chief Forest Officer, is not likely to possess timber requiring to be marked with a property mark;(iii)If on account of the conviction of any forest offence, or for any other reason which seems to the Chief Forest Officer to be sufficient, the holder or the applicant is not considered to be a fit person to be entrusted with such mark.
