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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973

(1)Subject to the provisions of clauses (a), (b) and (d) of sub-section (2) of Section 5 of the Act, transport of specified timber shall be regulated by transport permits of the following types which shall be issued by the authorities in such manner as mentioned against each of them :-
Type of permit Transport Authority to issue permit Conditions under which the permit shall beissued.
(1) (2) (3) (4)
1. T. 1 For transportation within the specified area when furthertransportation shall not be necessary Divisional Forest Officer or any other Officer authorised byhim. On realisation of the full payment of timber
2. T. 2 For transportation within the specified area when furthertransportation shall be necessary Divisional Forest Officer or any other Officer authorised byhim. On realisation of the full payment of timber
3. T. 3 For transportation of specified timber outside the specifiedarea. Divisional Forest Officer or any other Officer authorised byhim. On realisation of the full payment of timber and when theOfficer issuing the permit is fully satisfied as to thegenuineness of the timber.
Provided that the Divisional Forest Officer, if he has reason to believe that the Officer authorised by him to issue permit is not suitable, shall forthwith cancel such authorisation.