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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(3) in The Orissa Forest Produce (Control of Trade) Rules, 1983

(3)The application shall be made before the Divisional Forest Officer or any Gazetted Officer authorised by him in that behalf who may after such enquiry as he may deem fit, either reject the application after recording in writing reasons therefor or direct the applicant to remit the annual licence fee prescribed under these rules.