Section 4 in The Garo Hills District (Awil Fees) Act, 1960
4. Assessing Officers.
- The Awil fees assessable under sub-section (I) of Section 3 of the Act shall be assessed and collected in the Forest Revenue Stations by the Forest Range Officers or their subordinates competent to assess and collect Forest Revenue under the provisions of the Garo Hills District (Forest) Act, 1958.(2)The Awil fees assessable under sub-section (2) of Section 3 of this Act shall be assessed and collected by the Laskars in their respective Elakas.For the purpose of facilitating the assessment and collection of the Awil fees under this sub-section the Nokma shall bring to the notice of the Laskar and Jhumer other than a permanent resident of his Akhing.
