Section 29 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
29.
No timber extracted from a private forest or Law Ri-Sumar shall be taken outside the jurisdiction of the District Council or to the town of Shillong, for purposes of sale, trade or business, unless such timber has been taken to a revenue station established by the District Council and royalty or any other dues payable on such timber under this Act or any other law for the time being in force, has been paid in full and a Transit Pass in the prescribed form (Appendix VIII) granted by the officer in charge of the revenue station authorising movement of such timber.
