Section 3 in The Garo Hills District (Awil Fees) Act, 1960
3. Assessment of Awil fees.
(1)Awil fees shall be assessed on timbers and all other forest produces as defined in Section 2 of the Garo Hills District (Forest) Act, 1958, in addition to forest royalty assessed in respect of such timbers and other forest produces extracted from any other than a Reserved Forest constituted under the Assam Forest Regulation, 1891, falling within the area of an Akhing in the district.(2)Awil fee shall also be assessed on any land jhumed within an Akhing by any person other than a permanent resident thereof but who has been permitted to jhum in the said Akhing by a recognised Nokma.(3)The Awil fees assessable under the foregoing sub-sections of this section shall be specified in the Schedule to this Act.
