Section 57(c) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
(c)In the case of forest produce in transit covered by a permit or a certificate of origin and intended to be exported beyond the district within which it has been collected, a transit pass as prescribed hereinbefore shall be obtained by the person in charge of such forest produce from the duly authorised Forest Officer in charge of a revenue station in exchange for the permit or the certificate of origin, and such forest produce shall not be booked or removed by road or a boat unless covered by such transit pass. When the destination of such forest produce is within the district, the permit or certificate of origin shall be endorsed by the duly authorised officer in charge of the revenue station in token of full payment of full amounts due to the District Council and such endorsed permit or certificate of origin shall be deemed to be the transit pass required under these rules :
