Section 8 in The M.P. Tendu Patta (Vyapar Viniyaman) Niyamavali, 1966
8. Registration for Manufacturers of Bidis and/or exporters of Tendu leaves.
- [(1) The manufacturer of bidis and/or the exporter of tendu leaves shall get registered, after payment of an annual registration fee of Rs. 500.00 for a period of one year. Such a registration may also be made on time for 5 years after the payment of a registration fee of Rs. 2500.00 and for 10 years after payment of a registration fee of Rs. 5000.00.] [[Substituted by Notification No. F-26-4-2004-X-3, dated 31-1-2007. Prior to substitution it read as under:-'The Manufacturer of bidis and/or exporter of Tendu Leaves shall be registered for the maximum period of 5 years but not less than one year after depositing the registration fee @ of Rs. 100/- per year.']](2)An application for registration under Section 11, shall be in Form 'G' and shall be filed before the Divisional Forest Officer, within whose jurisdiction the manufacturer of bidis and/or exporter of Tendu Leaves resides or his principal place of business is situated. If the manufacturer or the exporter resides outside the State he may submit his application to any Divisional Forest Officer within the State. The applicant shall mention the calendar year for which the registration is required. The annual registration fee shall be deposited in advance and a copy of the evidence having deposited the amount shall be enclosed with the application for registration. The Divisional Forest Officer may, after making such enquiry as he deems necessary, grant a certificate of registration in Form 'H' or reject the application after recording reasons therefor.(3)The registration shall be valid for the year for which the certificate of registration is issued.(4)Every registered manufacturer of bidis and/or exporter of tendu leaves shall maintain a register of accounts of tendu leaves in Form I. He shall submit to the Divisional Forest Officer two returns of stock in Form J one on the 31st March and the other on the 30th September each year.(5)On receipt of certificate of registration granted by the Divisional Forest Officer under sub-rule (1), every manufacturer of bidis and/or exporter of tendu leaves shall furnish a declaration in Form K to the Divisional Forest Officer by 31st of March or such other date as may be specified by the Government.(6)If a certificate is lost or is mutilated, a certified copy of the same can be obtained from the Divisional Forest Officer on payment of Rs. 5.00 (Five) for each certificate.(7)Certificate of registration of the manufacturer of bidi and/or exporter of tendu leaves who has committed any breach of the Act, these rules and/or the conditions of any agreement entered to with the State Government as a result of which he has cither been punished under Section 15 of the Act or his agreement has been terminated, shall be liable to be cancelled by the Conservator of Forests and the manufacturer of bidi and/or exporter may he refused registration for a further period which may extend to 3 years :Provided that if the manufacturer of bidi and/or exporter concerned is aggrieved by the above order, he may appeal to the State Government.
