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State of Odisha - Section

Section 10 in The Orissa Kendu Leaves (Control of Trade) Rules, 1962

10. [ Conditions for utilisation of sums Allotted to the Samitis and Grama Panchayats. [Added by O.G.P. III page 524 of 1963.]

(1)Sums paid to any Samitis or Grama Panchayats in pursuance of Section 11 shall be credited to the funds belonging to the said local authorities respectively and the utilisation thereof shall be subject to the conditions herein provided.
(2)The sums allotted to a Simiti shall be utilised on works, schemes, roads, buildings and institutions, which have been transferred to the control and management of the Samiti and any such other schemes and works which are likely to augment the resources of the Samati;Provided that the Samiti may, with the previous approval of Government, utilise the whole or any part of the sums so allotted on any other purpose.
(3)Out of sums allotted to a Grama Panchayat, twenty per centum shall, with the previous approval of the Collector, be utilised for execution of such development works as may be decided by the Grama Panchayat and the remaining eighty per centum shall be utilised for such purpose and in such proportion as Government may, from time to time direct.]
(4)[ Notwithstanding anything contained in Sub-rules (2) and (3) the Grama Panchayats and Samitis shall be competent to utilise twenty per centurn of the sums so allotted to them for the purpose of plantation on Panchayat lands and other waste lands situated within the village boundaries".] [Inserted vide O.G.P. III No. 50, dated 21.12.1979.]Form 'A'[See Rule 5]Form of Application for Registration under Section 9
(a)Name, father's name and address of the applicant...
(b)Location, area and survey number of the plots on which Kendu leaves grown...
(c)Particulars regarding ownership of the land...
[* * *] [Omitted by O. G. P. III page 409 of 1960.]
(d)[] [Renumbered by O. G. P. III page 409 of 1960.] Place or places where the Kendu leaves will be stored...
(e)[] [Renumbered by O. G. P. III page 409 of 1960.] Estimated production of leaves....
(f)[] [Added by O. G. P. III page 409 of 1960.] Whether the applicant was a registered grower in the previous year...
Signature of the applicantForm 'B'[See Rule 5]Registration CertificateThis is to certify that Shri.............son of......................village.............. police-station.............district..........has been registered for the year as a grower of Kendu leaves for the purpose of Section 9 of the Orissa Kendu Leaves (Control of Trade) Act, 1961. The places of storage are as follows :
Seal of the Divisional/District Forest Officer Signature of the Divisional/District Forest Officer
  Date.............
Form 'C'[(See Rule 6 (1)]Form of Application for Grant of Permit
(a)Name of the applicant................................
(b)Quantity (in bags) of Kendu leaves purchased...
(c)Unit in which purchased...
(d)Proof of purchase...
(e)Place or places, where the Kendu leaves are stored...................If at more than one place, specify the quantity at each place
(f)Destination to which the leaves are to be transported...
(g)Mode of transport...
(h)Routes by which the leaves are to be transported....
Signature of the applicant[Form 'D'] [Substituted by O.G.P. III page 144 of 1966.][See Rule 62]Form of PermitShri..................is permitted to transport..............bags of Kendu leaves with a total weight of quintals from to by the following routes, means of transport and during the following period of...
Validity Route Means of transport Date of expiry of validity
The permit shall be presented for check and examination at the following places.District/Divisional Forest OfficerForm 'E'[See Rule 7 (2)]Form of Application for Appointment, as Agent