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State of Madhya Pradesh - Section

Section 10 in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973

10. Evidence of payment of registration fee of Rs............

Place...........Date....................................................Signature of the applicantForm F[See Rule 7 (2)]Book No................(in three foils)Page No...........Certificate of Registration As Manufacturer/Trader/Consumer of the Specified TimberThis is to certify that Shri/M/s .......... son of.................................... Police Station...........Tahsil............District............has been registered for the year .......... as Manufacturer/Trader/Consumer of the specified timber as required under Section 10 of the Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969, and the rules made thereunder.Estimated quantity of the specified timber handled annually for Manufacture/Trade/Consumption is about cubic meter stored at the following place :-