Section 10 in The Bihar Kendu Leaves (Control of Trade) Act, 1973
10. Registration.
(1)Every grower other than the State Government who intends to harvest kendu leaves grown on his land by himself or through any other person or agency shall get himself registered within such, period and in such manner as may be prescribed and shall be liable to maintain accounts and submit returns in such form and manner as may be prescribed.(2)Notwithstanding anything contained in sub-section (1), the State Government may be Notification in the Official Gazette, exempt from registration such growers as are not likely to grow kendu leaves during the year exceeding such quantity as may be fixed by the State Government from time to time.
