Section 3(4) in The Orissa Forest Produce (Control of Trade) Rules, 1983
(4)(i)The application for agency, complete in all respects including the prescribed application fee, shall be submitted to such authority by such date and in such manner as may be specified in the notice, published under Sub-rule (1).(ii)No person shall be allowed to apply on behalf of another person or a firm unless he encloses a copy with the application, and produces the original before the Divisional Forest Officer, of the Power of Attorney executed by such person or firm empowering him to act on his or their behalf, or the certificate of registration of the firm of which he claims to be a partner.(iii)A Grama Panchayat or Co-operative Society may submit the application enclosing a duly certified copy of the resolution passed in this respect :Provided that no such certified copy of any resolution shall be required in the case of the Orissa Tribal Development Co-operative Corporation, the Orissa Forest Corporation Ltd. or any other Government undertaking.
