Section 65 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
65.
No timber which is in transit or intended for transit shall be marked except with a registered property mark, and no one shall supermark, alter or efface any mark on such timber, and the possession or carrying of hammers or other implements used for the impression of marks which have not been registered in the manner hereinbefore prescribed is strictly prohibited.
