Section 2(2) in The Garo Hills District (Awil Fees) Act, 1960
(2)"Awil fees" means-(a)any fee assessed on timbers and all other forest produces in addition to any forest Royalty assessed in respect of such timbers and also such other forest produces extracted from any Akhing.(b)any fees assessed on any land within an Akhing jhumed by any person other than a permanent resident thereof but who has been permitted to jhum in the said Akhing by the recognised Nokma;
