Section 48 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
48.
Trade Permits are non-transferable and shall ordinarily be issued for any period not exceeding twelve months but the period of any such permit may be extended up to a further maximum period of twelve months at the discretion of the Chief Forest Officer and on payment of a fee which shall not exceed 25 per cent of the royalty on the forest produce to be removed under the permit. The Chief Forest Officer may, however, remit the fee altogether in cases in which he considers this justified.
