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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984

(3)[ On demand the register shall be placed for inspection before any forest officer.] [Inserted by Notification No. 592-X-III-88, dated 10-2-1988.]Signature of Owner/PartnerName.........................Date.....................Form No. D-2[See Rule 6 (2)]Account of Wood Received for Sawing Only [x x x] [Omitted by Notification No. 592-X-III-88, dated 10-2-1988.]Name of Saw Mill/[x x x] [Word 'saw pit' omitted by Notification No, F- 30-8-2000-X-3, dated 22-9-2005.]........................Account for period fromLocation of Saw Mill/[x x x] [Word 'saw pit' omitted by Notification No. F- 30-8-2000-X-3, dated 22-9-2005.]........................
Opening balance Sawn Cmt Received during the day
No. Date Species Logs Transit pass No. & date Name of the person and address Species Log
No. Cmt. No. Cmt.
1 2 3 4 5 6 7 8 9 10 11
 
Sawn Cmt Total
Species Log
No. Cmt.
12 13 14 15
 
Sawn during the day Delivered to the owner
Sawn Cmt. Species No. of Sawn Cmt. Bill No. and date Species Cmt.
Logs. Cmt.
16 17 18 19 20 21 22 23
 
Balance Sawn Cmt. Remarks
Species Round
No. Cmt.
24 25 26 27 28
 
[Note. [Inserted by Notification No. 592-X-III-88, dated 10-2-1988.]-(1) This form will have to be filled datewise.