Section 32 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
32.
No trees in Law Adong and Law Shnong Forest shall be felled or removed except with the previous permission of the Chief Forest Officer, provided that such limber is required for any bona fide public purposes undertaken by the villagers.The Chief Forest Officer in granting such permission shall specify the quantity of timber to be removed and have the required numbers of such trees marked for the purpose. Such permission may be granted in the form as prescribed in Appendix IV.
