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] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984

(2)The signature of the licensee has been obtained as a token of this................................................Signature of Licensing Officer.Form D-1[See Rule 6 (1)]Details of receipts and disposal statement of wood purchased period from....................to.....Name of Saw Mill/[x x x] [Word 'saw pit' or 'saw pits' omitted by Notification No. F-30-8-2000-X-3, dated 22-9-2005.] Place of Saw Mill/ [x x x] [Word 'saw pit' or 'saw pits' omitted by Notification No. F-30-8-2000-X-3, dated 22-9-2005.] [x x x] [Omitted by Notification No. 592-X-III-88, dated 10-2-1988.]
Opening Stock Inwards (Receipts) from Forest Department
Species Cmt. Sawn Cmt. Date T.P. No. Name of Depot Species Logs
No. Cmt.
1 2 3 4 5 6 7 8 9
 
Other than Forest Department
Swan Cmt. Date T.P. No. other evidence Name of source Species Logs
No. Cmt.
10 11 12 13 14 15 16
 
Total Sales
Sawn Cmt. Species Logs Sawn Cmt. Local Inter state
No. Cmt Species Logs Sawn Cmt. Logs Sawn Cmt.
No. Cmt. No. Cmt.
17 18 19 20 21 22 23 24 25 26 27 28
 
Balance stock Remarks
Species Logs Sawn Cmt.  
29 30 31 32
 
Note.-(1) This form will have to be filled date-wise.