Section 11 in The Maharashtra Forest Produce (Regulation Of Trade) Act, 1969
11. Registration of manufacturers of finished goods using forest produce and exporters of forest produce
(1)Every manufacturer of finished goods using forest produce, and every exporter of forest produce shall get himself registered within such period, on payment of such fee and in such manner, as may be prescribed.(2)Every such manufacturer and exporter registered under sub-section (1) shall furnish a declaration in such form by such date, and in such manner, as may be prescribed.
