Section 10 in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971
10. Registration.
- [(1)] [Section 10 renumbered as sub-section (1) by Act No. 21 of 1974.] Every grower, other than the Government, shall if the quantity of the minor forest produce grown by him during a year is likely to exceed such quantity as may be prescribed, get himself registered in such manner as may be prescribed.(2)[ As soon as may be after a grower applies for registration under sub-section (1), the Divisional Forrest Officer shall, after making such inquiry and verification as he deems fit, issue a certificate of registration to the grower specifying the approximate quantity of the minor forest produce that would be available in a season from the land of the grower :Provided that a certificate of registration issued under this sub-section shall, unless cancelled earlier by the Divisional Forest Officer for reasons to be recorded in writing, be valid for a period of three years from the date of issue or until the grower is in possession of the land in respect of which the certificate has been issued, whichever is earlier.(3)An appeal shall lie to the Conservator of Forests concerned against the certificate of registration issued by the Divisional Forest Officer under sub-section (2) within fifteen days from the date of issue of the certificate and the decision of the Conservator of Forests thereon shall be final and shall not be questioned in any court of law.] [Added by Act No. 21 of 1974.]
