Section 14 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
14.
On receipt of objections and claims, if any, the District Council shall depute the Chief Forest Officer or any other officer not below the rank of a Sub-Deputy Collector or an Assistant Revenue Officer, to enquire into such objections and claims and submit a report embodying his findings.(a)The Executive Committee of the District Council after examining the report of the officer making the enquiry and after such further enquiry as it may think fit to make, shall by an order determine the area to be constituted into a Protected Forest or Green Block and declare the same by publication in the official Gazette, setting forth the boundary, location and other necessary particulars of the area, as a Protected Forest or a Green Block, as the case may be.(b)Upon such publication the owners of those forests, without prejudice to the rights, titles interests in respect of such areas shall not fell, remove, dispose or sell, destroy or exploit the trees therein without the permission of the District Council, which permission may be given in accordance with these rules in the interest of the protection and re-generation of these forests.Registration of Raid Forests[Section 4 (f)]
