Section 6(1) in The Mizo District (Forest) Act, 1955
(1)The rates of royalties to be charged on all forest produce removed from the Council Forest to outside districts for trade under a trade permit are given in Appendix III to this Act. The power to increase or decrease any of the rates is vested in the Executive Committee to a limit of 25 per cent of increase or decrease according to distance and difficulties of extraction.
