Section 11 in The Bihar Kendu Leaves (Control of Trade) Act, 1973
11. Registration of manufacturer of bidis.
(1)Every manufacturer of Bidis within the State shall get himself registered within such period, on payment of such fee and in such manner as may be prescribed.(2)Every manufacturer of Bidis within the State registered under sub-section (1) shall furnish a declaration in such Form, by such date and in such manner as may be prescribed.
