Section 11 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
11.
All timbers or forest produce removed from private forests and Law'-Ri-Sumar shall be liable to payment of [* * *] royalty prescribed for such timber or forest produce under Section 8 above, [at a percentage as may, by notification, be fixed by the Executive Committee] when exported beyond the District or when brought to Shillong in vehicles for purposes of trade.
