Section 3 in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
3. Appointment of licensing officer.
- The State Government may, by notification,-(a)appoint an officer not below the rank of a Divisional Forest Officer to be licensing officer for the purpose of this Act;(b)define the local limits within which a licensing officer shall exercise the powers conferred, and perform the duties imposed, on a licensing officer by or under this Act.
