Section 31 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
31.
(a)No timber or forest produce from Law Lyngdoh, Law Kyntang and Law Niam shall be removed for sale, trade or business but if any timber or forest produce is required for religious purposes, a free permit for the purpose shall be obtained from the Chief Forest Officer or any Forest Officer authorised by the Executive Committee on his behalf on application by the Lyngdoh or other person or persons to whom the religious ceremonies for the particular locality or village or villages are entrusted with the recommendation of the Lyngdoh through the local administrative heads.(b)The Chief Forest Officer or the authorised Forest Officer of the District Council shall grant a free permit in the form as prescribed in Appendix IV specifying therein the quantity of the timber or other forest produce and the particular part of the forest from such timber or forest produce shall be removed :Provided that no trees shall be felled unless they have been marked by an Officer of the District Council.Management of Law Adong and Law Shnong[Section 4 (c)]
