Section 22 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
22.
Whenever before or after completion of registration of the Private Forests or Law Ri-Sumar as provided for in Chapter I of these rules, any owner or person having any valid right or interest over such forests, who wishes to dispose of by sale, mortgage, lease, gift, barter or otherwise any reserved or unreserved trees or any other forest produce growing on such forest shall apply to the Chief Forest Officer, stating the particulars as given in Appendix III and such other terms and conditions of the transaction as the Chief Forest Officer may ask for.
