Section 10(3) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
(3)The application shall be made before the Divisional Forest Officer or his Gazetted Assistant who may after such enquiry as he may deem fit either reject the application after recording in writing reasons therefor or direct the applicant to remit the annual licence fee prescribed under these rules.
