Section 12 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960
12.
When in the opinion of the District Council, it is necessary to constitute any forest or area not forming part of any of the forests defined in Section 3 (i), (a), (b), (ii) and (iii) of the Act, into a Protected Forest or Green Block, in the general interest of forestry of the district or any purposes ancillary thereto, it shall cause a survey and demarcation of such area and collection of such other details as to the nature and occurrence of any forest produce standing thereon, as may be considered necessary.
