Section 10 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
10. Registration of manufacturers, traders and industrialists.
(1)Every manufacturer who uses any specified forest product as a raw material and every industrialist whose annual requirement or consumption, as the case may be, exceeds such quantity, as may be prescribed, shall get himself registered within such period, on payment of such fee in such manner as may be prescribed.(2)Every such manufacturer or trader or industrialist shall submit such declarations, accounts and returns and such forms and to such officers and at such intervals as may be prescribed.
