Section 47 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
47.
Save as provided in these rules or under the Act, no trees, reserved or unreserved, shall be felled, cut, girdled, tapped, or injured by fire or otherwise, no timber shall be sawn, converted or removed and no other forest produce collected and removed except under and subject to the conditions of a Trade Permit as prescribed in Appendix VI or of a Home Consumption Permit as prescribed in Appendix IV, as the case may be, or under the terms and conditions of a sale by auction, tender or lease, as may be sanctioned by the Chief Forest Officer or any other the competent authority under the District Council, from any Green Block comprising Raid land and Protected Forest or Raid Forest:Provided that in case of Green Blocks comprising of or within private forests, viz., Green Block Nos. II, III, IV and V around the town of Shillong, the right and title of the owners of such lands shall not be disturbed except that owners of such forests requiring to cut trees therefrom for their own domestic use shall seek for permission to do so through their respective 'Rangbah Ku' to the Chief Forest Officer who on receipt of such application duly recommended and approved by the recognised 'Rangbah Kur', and on being satisfied of the genuineness of the requirements, will issue a 'Home Consumption Permit' free of charge and will then depute a Forest Officer to mark the trees for felling and removal in accordance with the 'Home Consumption Permit'.
