Section 6 in The Garo Hills District (Awil Fees) Act, 1960
6. Maintenance of accounts.
(1)The Forest Range Officer shall keep proper accounts of the Awil fees assessed and collected by them under sub-section (1) of Section 4 and payable and creditable to the Nokmas and the District Fund respectively under Section 5 and for the purpose maintain a personal ledger for each Nokma in the form prescribed by the Executive Committee in this behalf.(2)The Laskars shall keep proper accounts of the Awil fees assessed and collected by them under sub-section (2) of Section 4 and payable and creditable to the Nokmas and the District Fund respectively under Section 5.
