Section 52 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
52.
Royalty at half the full rate as prescribed under Section 8 or in such proportion in cases where trees are sold on tree rate or outright basis, as the Executive Committee may determine in each case, shall be payable on timber or forest produce only removed from Private Forests, or Law Ri-Sumar in vehicles going outside the district of United Khasi-Jaintia Hills or to the town of Shillong, for the purposes of trade or business.
