Section 8(2) in The M.P. Tendu Patta (Vyapar Viniyaman) Niyamavali, 1966
(2)An application for registration under Section 11, shall be in Form 'G' and shall be filed before the Divisional Forest Officer, within whose jurisdiction the manufacturer of bidis and/or exporter of Tendu Leaves resides or his principal place of business is situated. If the manufacturer or the exporter resides outside the State he may submit his application to any Divisional Forest Officer within the State. The applicant shall mention the calendar year for which the registration is required. The annual registration fee shall be deposited in advance and a copy of the evidence having deposited the amount shall be enclosed with the application for registration. The Divisional Forest Officer may, after making such enquiry as he deems necessary, grant a certificate of registration in Form 'H' or reject the application after recording reasons therefor.
