Section 20 in Garo Hills District (Forest) Act, 1958
20. Application of Chapters IV, VI, VII, VIII, IX, X and XI of the Assam Forest Regulations, 1891.
(1)The provisions of the following Chapters of the Assam Forest Regulations, 1891 (Regulation No. 7 of 1891), namely, Chapters IV, VI, VII, VIII, IX, X and XI and the rules made thereunder as may be amended from time to time shall, mutatis mutandis, apply in respect of the management of Council Forests and levy and collection of forest revenues.(2)The provisions of all rules made under the Assam Forest Regulation, 1891 (Regulation No. VII of 1891), having the the force of law, and the provisions of the Gargo Hills Regulation, 1882 (Regulation No. 1 of 1882), and the rules and orders issued thereunder relating to the forests and forms and registers as were in force immediately before the commencement of this Act shall, mutatis mutandis, apply in respect of the management of the Council Forests and such cognate matters :Provided that all references in the Assam Forest Regulations, 1891 (No. 7 of 1891), the Garo Hills Regulation, 1882 (Regulation No. 1 of 1882), rules, orders and forms and registers to the State Government shall be deemed to refer to the District Council; those to the Conservator of Forests and Deputy Commissioner to the Executive Member ; those to the Divisional Forest Officer or Assistant Conservator of Forests to the Chief Forest Officer of the District Council, and those to other Forest Officers, to officers of corresponding or next higher rank of the District Council.
