Section 6(6) in The Orissa Forest Produce (Control of Trade) Rules, 1983
(6)Every grower of specified forest produce holding a certificate of registration shall furnish an account of total quantity of specified forest produce collected by him and its disposal during the period specified in his certificate of registration on a date to be indicated, therein, in the form prescribed by the Officer granting such a certificate in the event of failure to submit the above account by the prescribed date the certificate of registration shall be liable for cancellation.
