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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2)(d) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958

(d)regulate the establishment of saw' mills or saw pits or workshops using or consuming timbers and prohibit, absolutely or subject to conditions as may be specified in a permit which may be issued by the Executive Committee for a particular or local area or for the whole Autonomous District in general, the establishment of saw mills or saw pits or workshops using or consuming timbers and including the converting, cutting, burning, concealing, marking or supermarking of timber, the altering or effacing of any mark on the same and possession or carrying of marking hammers or other implements used for marking timber ;