Section 3(1) in The Garo Hills District (Awil Fees) Act, 1960
(1)Awil fees shall be assessed on timbers and all other forest produces as defined in Section 2 of the Garo Hills District (Forest) Act, 1958, in addition to forest royalty assessed in respect of such timbers and other forest produces extracted from any other than a Reserved Forest constituted under the Assam Forest Regulation, 1891, falling within the area of an Akhing in the district.
