Section 61 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
61.
Except with the previous sanction in writing of the officer in charge of the nearest revenue station, and under conditions imposed by the Chief Forest Officer with the approval of the Executive Committee, no person shall establish or convert timber at a saw-mill or saw pit within one mile of the cold season bed of any river used for the transport of timber. Such sanction or conditions may, with the approval of the Chief Forest Officer, be rescinded or modified by the officer in charge of the revenue station by giving six months' notice in writing. This, rule applies only to the establishment of regular saw mills or saw-pits and does not apply to the casual sawing of timber grown on private land or inside forest coupes sold under the order of any competent authority under the District Council.
