Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 6 in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

6. Registration of growers of specified forest produce.

(1)Every grower of specified produce other than the State Government shall, if the quantity of specified forest produce grown by him is likely to exceed the quantity specified below get himself registered under Section 10.
Specified Forest Produce Quantity
1. Kulu gum, Dhawara gum, Khair gum, Babool gum. salai resin(cheed gum) One Kilogram
2. Mahua flowers Two quintals
3. Mahua seeds One quintal
4. Harra Two quintals
5. Kacharia Half quintal
6. [ [Added by Notification No. F-31-I-75-III-I-X, dated 31-5-1975.] Sal-seeds Half quintal]
(2)An application for registration as grower of specified forest* produce shall be in Form D and be filed before the Range Officer within whose jurisdiction the grower's land on which specified forest produce plants grow, is situated. The Range Officer after due verification shall forward the application within 30 days of its receipt to the or the attached officer posted in the office of the Divisional Forest Officer and who has been authorised therefor by the Divisional Forest Officer who after making such enquiry as he may deem necessary may grant a certificate of registration in Form E or reject the application after recording reasons therefor.
(3)The certificate of registration once issued shall be valid till the time it is cancelled or modified by the or the attached officer posted in the office of the Divisional Forest Officer and who has been authorised therefor by the Divisional Forest Officer for reasons to be recorded by him in writing or till the time the applicant is in possession of the land in respect of which the certificate of registration has been obtained, whichever is earlier.
(4)If a certificate is lost or is mutilated, a certified copy of the same can be obtained from the or the attached officer posted in the office of the Divisional Forest Officer and who has been authorised therefor by the Divisional Forest Officer, on payment of rupee one.
(5)Every registered grower of the specified forest produce shall obtain an account slip in Form F from the Range Officer concerned on 1st of January every year and the said account slip shall be produced at the depot while offering the specified forest produce for sale and the person authorised to purchase such specified forest produce of the grower shall make the entry of the quantity of the specified forest produce purchased by him in the said slip.
(6)Every grower of specified forest produce holding a certificate of registration shall furnish an account of total quantity of specified forest produce collected by him and its disposal during the period specified in his certificate of registration on a date to be indicated therein, in the form prescribed by the officer granting such a certificate. In the event of failure to submit the above account by the prescribed date, the certificate of registration shall be liable for cancellation.