Section 8 in The Orissa Forest Produce (Control of Trade) Rules, 1983
8. Registration on Manufactures, Traders and Consumers of Specified Forest Produce.
(1)Every manufacturer [whose factory is situated in the State of Orissa and] [Inserted by S.R.O. No. 689/84 Gazette No. 1009-dated 13.6.1984.] who use any specified forest produce as a raw material and every trader and consumer whose principal place of business is situated in Orissa and whose annual use. requirement of consumption, as the case may be, exceeds the quantity given in the schedule below, shall declare his stock of specified forest produce in Form 'G' and set himself registered separately for each specified forest produce in the manner hereinafter provided after payment of an annual registration fee as specified in the said schedule-
