Section 55 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
55.
No forest produce shall be removed unless covered by a pass which shall be in the form of-(i)a permit issued by a duly authorised Forest Officer under the rules relating to the Protected Forest, Green Block and Raid Forest allowing the holder to remove forest produce from a specified locality; or(ii)a certificate of origin in the form prescribed in Appendix VII in the case of forest produce from private forest or Law Ri-Sumar. Such certificate must be issued by the owner of such land or his duly authorised agent and must bear such signature or stamp of the owner or his agent as has been previously registered in the Chief Forest Officer's office, and such certificate shall be produced by the holder at the revenue station specified therein to be dealt with as noted hereafter ;Note. - The certificate of origin shall be issued in all cases whether the owner himself or any other person removes the produce ; Or(iii)a transit pass in the form prescribed in Appendix VIII issued by a Forest Officer, authorised by the Chief Forest Officer, in token of full payment of all amounts due to the District Council on account of the forest produce covered by it. In special cases, the Chief Forest Officer may permit the issue of transit passes by any person duly authorised by him.
