Section 17 in Assam Land (Requisition and Acquisition) Rules, 1964
17. Disposal of trees and standing crops.
- Trees on requisitioned land when required to be felled and crops thereof shall be sold in public auction after due notice in the locality concerned. The sale proceeds of the auction sale on trees shall be payable to the owner after deduction of the royalty, if any, and also subject to rule 18:Provided that when the owner of the land wishes to take away the trees himself, he shall be allowed to do so within two months from the date of taking over the possession of the land on written assurance that the owner shall not claim any compensation for trees. In that case the Forest Department, shall realise the royalty direct from the owner*
