Section 5(1) in Assam Forest (Removal And Storage of Forest Produce) Regulation Act, 2000
(1)The fee payable for a licence granted under this Act, the conditions of the licence, the route or routes through which the forest produces are to be transported to a place outside the State, and the period of validity of the licence, shall be such as may be prescribed and shall be specified in the licence :Provided that the licence fee, the conditions of the licence and the period of its validity may vary for different categories of forest produces :Provided further that such period of validity shall not exceed twelve months at a time.
