Section 28 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
28.
No timber after conversion shall be removed from tree sites unless it has been piece-marked by a duly registered property hammer of the owner of the forest and accompanied by a certificate of origin granted by him in the form as prescribed hereinafter under these rules. Such timber shall also be marked by the registered property hammer of the purchaser or lessee working the forests.
