Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 5 in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

5. Transport permit.

(1)Subject to the provisions of clauses (a), (b) and (d) of sub-section (2) of Section 5, transport of specified forest produce shall be regulated by transport permits of the following types and which shall be issued by the authorities mentioned against each of them.
Type of transport permit Authority to issue the permit
(i) For transport from collection-depot to storage godown (P/1). Divisional Forest Officer or an Officer or a person authorisedby him in writing.
(ii) [ [Substituted by Notification No. F-18-1-96-X-3, dated 22-3-1997.] For transport outside of the State (P/2) Divisional Forest Officer or any other officer authorised byhim in writing.]
(iii) For transport other than that mentioned in items (i) and (ii)and within the State (P/3). Divisional Forest Officer or any Officer and/or licence vendorauthorised by the Divisional Forest Officer in writing up to aspecified quantity and period :
Provided that the Divisional Forest Officer, if he has reason to believe that the Officer or the person authorised by him to issue permit is not suitable shall forthwith cancel such authorisation.
(2)Application for issue of transport permit of any of the aforesaid type shall be made in Form C and shall be submitted to the Divisional Forest Officer or to the Officer or person authorised to issue permit, as the case mayProvided that the Divisional Forest Officer or any officer or person authorized by him, if he has reason to believe that the specified forest produce in respect of which the application has been made, has been obtained, illegally or collected illicitly or without authority, may, after giving the applicant such opportunity of being heard as he may in the circumstances deem fit, reject such application by an order in writing.
(3)All types of transport permits shall be subject to the following conditions,-
(a)each consignment of specified forest produce during movement by any mode of transport shall be accompanied by a transport permit of the concerned type;
(b)the specified forest produce shall be transported only by the route specified in the permit and shall be produced for checking at such place or places as may be specified therein;
(c)except with the permission in writing of the Divisional Forest Officer or an Officer authorised by him in this behalf, the specified forest produce shall not be transported at any time after sunset and before sun-rise;
(d)the permit shall be valid for such period as may be specified therein;
(e)the transport permit will be liable to be cancelled by an officer of and above the rank of the officer issuing such permit if there is reason to believe that it has been misused or is likely to be misused;
(f)all transport permits after transporting specified forest produce or after the expiry of the period mentioned therein, whichever is earlier shall be returned within a fortnight to the nearest Forest Officer of or above the rank of Forest Ranger after obtaining acknowledgment.