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State of Assam - Section

Section 2 in Rules and Orders in Force in Certain Districts

2. Power to the Chief Commissioner.

- The Chief Commissioner may, from time to time, subject to the control of the President, by notification in the Assam Gazette-
(a)to prohibit certain acts. - Prohibit all or any person, not being natives of the Garo Hills district, from doing any of the following acts within the limits of the said district without a licence, that is to say,-
cutting wood,hunting animals,collecting wax, ivory, India-rubber, or other jungle products, and
(b)to regulate the granting of licences to do such acts. - Prescribe the conditions and restrictions subject to which, and the amount of fees on payment of which, and the persons by whom,licences to do any of the said acts may be granted.