Section 57 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
57.
(a)All forest produce in transit covered by a permit or a certificate of origin shall be taken to the nearest revenue station by the District Council on the route of extraction ; except in cases provided for in Rule 58 by the person or persons in charge of such forest produce and detained there for examination, measurement, or counting and marking, if necessary, by the officer in charge of the revenue station.(b)No forest produce in transit taken to a revenue station shall be moved within such station between sunset and sunrise the without the permission of the officer in charge of the revenue station nor shall such forest produce be moved away from the revenue station until a transit pass as prescribed in these rules has been issued by him.(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 :Provided that it shall be within the power of the officer in charge of a revenue station to refuse to grant a transit pass or endorse a permit or a certificate of origin if he has reason to believe the permit or certificate of origin covering the forest produce to be false or if full payment of all amounts due to the District Council in respect of the forest produce has not been made.
