Section 63 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
63.
(a)For the registration of a property mark a written application should be submitted to the Chief Forest Officer and a sketch of the proposed mark together with a written description, and a fee of Rs. 20 shall be sent with the application.(b)No fee shall be charged for the registration of a property mark which has already been registered by the Divisional Forest Officer, United Khasi-Jaintia Hills and is still in force.(c)The registration of a property mark shall hold good for three years from 1st April preceding the date of its first registration whether it has been registered in the office of the Divisional Forest Officer, United Khasi-Jaintia Hills or the office of the Chief Forest Officer.(d)A certificate in the form prescribed in Appendix X shall be granted for the registration of property mark.
