Section 5(2) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973
(2)The grower shall demarcate his holding on ground by prominent pillars and all specified timber trees permissible for felling under the provisions of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) and intended to be sold by him, are to be serially numbered, girth measured at breast height e.g., at 1.5 meters from the ground land. A list of this effect shall be submitted along with the application tor registration. Application for registration as grower of specified timber shall be in Form 'B' and be filed before the Forest Range Officer within whose jurisdiction the growers land on which specified timber trees are grown, is situated. The Range Officer alongwith the concerned patwari, after due verification, shall forward the application within 30 days of its receipt to the Divisional Forest Officer or the attached Officer posted in the Office of the Divisional Forest Officer and who has been authorised therefor by the Divisional Forest Officer, who after making such inquiry as he may deem necessary, may grant registration certificate in Form 'C' or reject the application after recording reasons therefor.
