Section 12 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
12. Control over ferrying and transit of forest produce.
(1)The control of all rivers and their banks as regards the floating of timber as well as the control of all forest produce in transit by land or water is vested in the Executive Committee which may make rules, e.g., to regulate the transit of any forest produce.(2)Such rules may, among other matters-(a)provide for the stoppage, reporting, examination and marking of forest produce in transit, in respect of which there is reason to believe that any money is payable to the District Council or to which it is desirable for the purpose of this Act to affix a mark ;(b)establish revenue stations to which forest produce is' to be taken by the person in charge of it for examination or for realisation of such money or in order that such mark may be affixed to it and prescribe or authorise a Forest Officer, subject to such control as aforesaid to prescribe the conditions under which forest produce is to be brought to, stored at and removed from such revenue station ;(c)provide for the management and control of such revenue stations and for regulating the appointment and duties of persons employed thereat;(d)regulate the establishment of saw' mills or saw pits or workshops using or consuming timbers and prohibit, absolutely or subject to conditions as may be specified in a permit which may be issued by the Executive Committee for a particular or local area or for the whole Autonomous District in general, the establishment of saw mills or saw pits or workshops using or consuming timbers and including the converting, cutting, burning, concealing, marking or supermarking of timber, the altering or effacing of any mark on the same and possession or carrying of marking hammers or other implements used for marking timber ;(e)regulate the use of property marks for timber and the registration of such marks, authorise the refusal or cancellation of the registration on any property marks, prescribe the time for which the registration of property marks is to hold good, limit the number of such marks which may be registered by any one person and provide for the levy of fees for such registration.(3)The Executive Committee may direct that any rules made under this section shall not apply to any specified class of timber or other forest produce or to any specified local area.
