Section 5(3) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973
(3)Registration certificate once issued shall be valid till the specified limber is sold or it is cancelled or modified by the Divisional Forest Officer or his gazetted assistant or reasons to be recorded by him in writing or till the time the applicant remains the owner of the land in respect of which the registration has been obtained, whichever is earlier.
