Section 11 in The Garo Hills District (Awil Fees) Act, 1960
11. Application of proceeds of the Awil fees.
- The share of the proceeds of the awil fees credited to the District Fund shall be utilised by the District Council for the following purposes only and in the following orders:(i)The payment of expenses incurred on account of the assessment and collection of the Awil fees;(ii)The payment of the cost of the development projects which may be taken up by the District Council in consultation with the Nokma of the Akhing and the residents thereof for the benefit of the residents of the Akhing.
