Section 31(a) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
(a)No timber or forest produce from Law Lyngdoh, Law Kyntang and Law Niam shall be removed for sale, trade or business but if any timber or forest produce is required for religious purposes, a free permit for the purpose shall be obtained from the Chief Forest Officer or any Forest Officer authorised by the Executive Committee on his behalf on application by the Lyngdoh or other person or persons to whom the religious ceremonies for the particular locality or village or villages are entrusted with the recommendation of the Lyngdoh through the local administrative heads.
