Section 4(2) in The M.P. Tendu Patta (Vyapar Viniyaman) Niyamavali, 1966
(2)Application for issue of Transport Permit of any of the aforesaid types shall be made in Form 'D' and shall be submitted to the Divisional Forest Officer who shall grant the permit or shall authorise any Officer or person to issue the permit :Provided that the Divisional Forest Officer, if he has reason to believe that the leaves in respect of which the application has been made, have not been purchased from Government or their Officer or Agent, may, after giving the applicant such opportunity of being heard as he may in the circumstances deem fit, reject such application by an order in writing, recording the reasons for such rejection.
