Section 34 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
34.
Without prejudice to any action taken or liable to be taken under the preceding rule, the Chief Forest Officer may, in addition, suspend any operation involving cutting, felling, conversion or removal of any timber from any forest until the disposal of the criminal proceedings instituted, or till such time as the person engaged in such operation has complied with any direction of the Chief Forest Officer or the Executive Committee, as the case may be, in pursuance of the rules.Management and control of protected forests and Green Blocks[Section 4 (d) and (e)]
