Section 12 in The Orissa Forest Produce (Control of Trade) Rules, 1983
12. Permit is valid up to................................
Note - Unless otherwise authorised by Divisional Forest Officer in writing the period shall not exceed forty-eight hours.Place......................................................Signature of Issuing OfficerDate...............hour................. Checked............................Signature of Checking Officer withdate and designationForm 'D'[See Rule 6 (2)]Application for registration of Grower of forest produce under Section 19 for the specified forest produce (...........)(a)Name, father's name and address of the applicant.........(b)Location, area and survey number of the plots on which the specified forest produce (.............) is grown.(c)Particulars regarding ownership of the land(d)Number of trees of............... existing in each plot(e)Whether he is growing the specified forest produce (............) as a commercial crop(f)Estimation production of the specific forest produce (...........)
