Section 10(2) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971
(2)[ As soon as may be after a grower applies for registration under sub-section (1), the Divisional Forrest Officer shall, after making such inquiry and verification as he deems fit, issue a certificate of registration to the grower specifying the approximate quantity of the minor forest produce that would be available in a season from the land of the grower :Provided that a certificate of registration issued under this sub-section shall, unless cancelled earlier by the Divisional Forest Officer for reasons to be recorded in writing, be valid for a period of three years from the date of issue or until the grower is in possession of the land in respect of which the certificate has been issued, whichever is earlier.
