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State of Odisha - Section

Section 6 in The Orissa Forest Produce (Control of Trade) Rules, 1983

6. Registration of Growers of Specified Forest Produce.

(1)Every grower of specified forest produce other than the Government shall, if the quantity of specified forest produce grown by him is likely to exceed the quantity as specified in the table below, get himself registered under Section 10.Table
  Specified Forest Produce Quantity
  1 2
1. Dhaura Gum, Khair Gum, Babul Gum, Sal Resin, Salai Resin One Kilogram
2. Mahua Flowers Two quintals
3. Mahua Seeds One quintal
4. Myrabolans Two quintals
5. Sal Seed Five Kilograms
6. Tamarind Two quintals
(2)An application for registration grower of specified forest produce shall be in Form ID' to be obtained from the office of the Divisional Forest Officer on payment of one rupee for each form, and to 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 thirty days of its receipt to the attached Officer posted in the office of the Forest Officer who has been authorised therefor by the Divisional Forest Officer who, after making such enquiry as 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 it is cancelled or modified for reasons to be recorded in writing by the authority who issued the same or till 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 Officer who issued the Original Permit, on payment of one rupee.
(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.