Section 8 in The Garo Hills District (Awil Fees) Act, 1960
8. Recovery of fees.
- when any person without any reasonable cause fails or refuses to pay the Awil fees, the Forest Range Officer or the Laskar, as the case may be, may forward to the Chief Executive Member, a certificate over the signature specifying the amount of Awil fees due from such person and the Chief Executive Member, on receipt of such a certificate shall proceed to recover shall Awil fees including such penalty as he deems fit not exceeding one half of the Awil fees due as if it were an arrear of land revenue:Provided that the Chief Executive Member shall not proceed before the expiry of the period within which an appeal may be preferred under Section 9, or if such an appeal has been preferred, before it has been decided.
