(1)The rates of royalties to be charged on all forest produce removed from the Council Forest to outside districts for trade under a trade permit are given in Appendix III to this Act. The power to increase or decrease any of the rates is vested in the Executive Committee to a limit of 25 per cent of increase or decrease according to distance and difficulties of extraction.(2)All other forest produce not included in Appendix III shall be charged at such rates as may be fixed by the Executive Committee.(3)The Executive Committee is empowered to revise whenever necessary the classification of trees mentioned in Appendix III and such revision whenever made shall be notified in the Assam Gazette.(4)No forest produce shall be extracted for any purpose from any of the Council Reserved Forests except on payment of royalty and with the written permission of the Executive Committee or any other officer empowered in this behalf.
