Section 8(1) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
(1)Every manufacturer who uses any specified forest produce as a raw material and every trader and consumer whose annual use, requirement or consumption as the case may be, exceeds the quantity given in the Schedule below, shall declare his stock of specified forest produce in Form G and get himself registered separately for each specified forest produce in the manner hereinafter provided after payment of an annual registration lee as specified in the following Schedule :-
