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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(1)Every grower of specified produce other than the State Government shall, if the quantity of specified forest produce grown by him is likely to exceed the quantity specified below get himself registered under Section 10.
Specified Forest Produce Quantity
1. Kulu gum, Dhawara gum, Khair gum, Babool gum. salai resin(cheed gum) One Kilogram
2. Mahua flowers Two quintals
3. Mahua seeds One quintal
4. Harra Two quintals
5. Kacharia Half quintal
6. [ [Added by Notification No. F-31-I-75-III-I-X, dated 31-5-1975.] Sal-seeds Half quintal]