Section 2(ii) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
(ii)"Forests" an area shall be deemed to be a forest within the meaning of the Principal Act if there are a reasonable number of trees, say, not less than 25 trees per acre reserved or unreserved or any other forest produce growing on such area, which have been or are capable of being exploited for purposes of business or trade ;
