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State of Assam - Section

Section 13 in Rules and Orders in Force in Certain Districts

13. All limestone exported from the Khasi and Jaintia Hills district shall be taken by the most direct route to the nearest revenue station notified under the Assam Forest Regulation within the Sylhet Division for payment of royalty and such limestone shall not be removed from the revenue station until royalties at the following rates are paid :

(i)from British-owned quarries-Rs. 20 per 1,000 maunds ;
(ii)from Khasi-owned quarries-Rs.'10 per 1,000 maunds.
Limestone from Mostoh quarry covered by a certificate of origin signed by the headman of the Mostoh village is exempted from payment of any royalty; Provided that in the case of limestone belonging to exporters who have established depot below a revenue station and who supply the duplicates of challans covering their limestone to the revenue station officer concerned the royalty may, at the discretion of the Divisional Forest Officer, be realised b y the revenue station officer on bills submitted for the total quantity of limestone carried past the revenue station during a month.