State of Madhya Pradesh - Act
The M.P. Tendu Patta (Vyapar Viniyaman) Niyamavali, 1966
MADHYA PRADESH
India
India
The M.P. Tendu Patta (Vyapar Viniyaman) Niyamavali, 1966
Rule THE-M-P-TENDU-PATTA-VYAPAR-VINIYAMAN-NIYAMAVALI-1966 of 1966
- Published on 14 February 1966
- Commenced on 14 February 1966
- [This is the version of this document from 14 February 1966.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short title and commencement.
- These rules may be called the Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Niyamavali, 1966.2. Definitions.
- In these rules, unless the context otherwise requires,-3. [ [Omitted by Notification No. F-18-2-88-X-III, dated 29-11-1988.]
x x x]4. Transport permit.
| Type of Transport permit | Authority issuing permit | |
| (1) | (2) | |
| (i) | For transport from collection depot to storage godown. | |
| (a) Main permit-Form T.P. 1 (Main) | Divisional Forest Officer or an Officer authorised by him inwriting. | |
| (b) Subsidiary Permit-Form T.P. 1 (Subsidiary) up to theextent of quantity mentioned in the main permit. | Divisional Forest Officer or any Officer and/or personauthorised by the Divisional Forest Officer in writing. | |
| (ii) | For transport from one storage godown to another or todistribution Centre-Form T.P. 2. | Divisional Forest Officer or any Officer and/or personauthorised by the Divisional Forest Officer in writing upto aspecified quantity and period. |
| (iii) | For transport from distribution centre to Sattedars orMazdoors-Form T.P. 3 | Divisional Forest Officer or any person authorised by theDivisional Forest Officer in writing specifying the maximumquantity to be transported in each consignment. |
| (iv) [ [Substituted by Notification No. F-18-1-73-X-III(1), dated 5-9-1975.] | For transport outside the State- | |
| (a) [ Main permit - Form T.P. 4 (Main) [Substituted by Notification No. 18-1-91-X-III, dated 13-1-1992.] | Divisional Forest Officer or any other officer authorised byhim in writing.] | |
| (b) Subsidiary permit-Form T.P. 4 (Subsidiary) | Divisional Forest Officer or any Officer and/or personauthorised by the Divisional Forest Officer in writing.] |
5. Procedure for conducting business of the Advisory Committee.
6. Registration of Growers.
7. Procedure of enquiry about rejected Tendu leaves.
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.']]9. Certificate of sale.
- The Government or their officer or an agent who sells or delivers leaves to the purchaser shall grant to him a certificate of sale in Form L. Any person who claims to have purchased leaves from the Government under Section 12 shall be required to produce such certificate of sale in support of his claim, failing which his claim shall not be accepted.10. Repeal.
- The Madhya Pradesh Tendu Patta, Mantrana Samiti Tatha Mulya Prakashan Niyam, 1964 and the Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Niyamavali, 1965, are hereby repealed :Provided that anything done or any action taken under rules so repealed shall, so far as it is not inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.[Forms A, B & C - x x x] [Omitted by Notification No. F-18-2-88-X-III, dated 29-11-1988.]Form D[See Rule 4 (2)]Form of applications for grant of transport permit(a)Name of the applicant..................................................(b)Quantity of tendu leaves purchased-(i)Actual bags.....................................................(ii)Standard bags..................................................(c)Division and Unit in which leaves have been purchased.(d)Place or places where leaves are stored. If at more than one place specify the quantity at each place.(e)Type of permit required.........................................................(f)[ (i) Quantity already transported-Standard bags/Actual bags, from...........to..........details of transport permits. [Substituted by Notification No. F-18-1-73-X-III(1), dated 5-9-1975.](ii)Quantity for which permit is required-Standard bags/Actual bags.(iii)Quantity in balance for Transport-Standard bags/Actual bags..........place.](g)Period for which the permit is required to be valid.................(h)Destination from and to which the leaves are to be transported from................................................................(i)Mode of transport......................................................(j)Routes by which the leaves are to be transported....................(k)Places where the leaves will be presented for checking..............(l)Place or places where transported leaves will be stored.............Certificate(s) of sale is/are herewith enclosed.Place.............Date.........................................................Signature of the applicant.Form T.P. 1 (Main)[See Rule 4]Transport Permit (Main)| Book No. ................................... | Page No. ................................... | Original/Copy |
1.
2.
3.
4.
and shall be presented tor checking and examination at the following places :-1.
2.
3.
4.
1. Name of the Purchaser....................
2. Unit No...........Division...............
3. Reference to T.P. 1 (Main) :-
| 4. | Quantity covered under the above authority already transportedprevious to issue of this page. | Standard bags/Actual bags |
| 5. | Quantity now being transported in the consignment accompanyingthis permit. (Give serial number of bag and quantity in each) |
6. From............to...........................
7. Route of transport...........................
8. Place or places for checking.................
9. The permit is valid upto..........(date).
(Note : - Unless otherwise authorised by the Divisional Forest Officer in writing, period shall not exceed 48 hours.)Place........................Date...........hour.....................................Signature of theIssuing Officer.Checked.........................Signature of the CheckingOfficer, with date.Form T.P. 2[See Rule 4]Book No..................Page No..............Transport Permit 2(from one storage godown to another or to distribution centre)1. Name of the purchaser.....................
2. Unit No...................Division............
3. Reference to Divisional Forest Officer's authority No.............date.........
4. Quantity and period for which authority under 3 above is issued. Standard bags/actual bags Upto................
5. Quantity covered under the above authority already transported. Standard bags/actual bags
6. Quantity now being transported on this permit. Standard bags/actual bags
(give serial number of bags and quantity in each).7. From......................................to.............................
8. Route of transport.......................................................
9. Place or places for checking.............................................
10. Permit is valid upto....................................................
(Note : - Unless otherwise authorised by the Divisional Forest Officer in writing the period shall not exceed 48 hours.)Place.........................Date..........hour......................................Signature of theIssuing Officer.Checked...........................................Signature of the CheckingOfficer, with date.Form T.P. 3[See Rule 4]Transport Permit 3(For distribution to Sattedars or mazdoors)1. Name of Purchaser.........................................................
2. Unit No...................Division........................................
3. Storage depot from where leaves have been issued..........................
4. Name of the person to whom leaves have been issued........................
5. Place where it is being transported.......................................
6. Quantity..................................................................
7. Period during which leaves shall be consumed..............................
(Note :- The period allowed for transport of leaves shall be 24 hours from time of issue.)Place..............................Date....................hour.................................Signature of theIssuing Officer.[Form T.P. 4 (Main)] [Substituted by Notification No. F-18-1-73-X-III(1), dated 5-9-1975.][See Rule 4]Book No....................Page No...............(Original/copy)[Transport Permit 4 (Main)] [Substituted by Notification No. F-18-1-73-X-III(1), dated 5-9-1975.](For transport outside the State)1. Shri/M/s Purchaser of Unit No. of Division is permitted to transport standard bags packed in ......... actual bags from........ to..................by road and thence to...........by train.
2. Name and address of the consignee outside Madhya Pradesh.......................
3. The permit is valid up to............
Place..................Date.....................Divisional Forest Officer.......................Division[Form T.P. 4 (Subsidiary) [Inserted by Notification No. F-18-1-73-X-III(1), dated 5-9-1975.][See Rule 4]Book No.......................Page No.......................Transport Permit 4 (Subsidiary)1. Name of the purchaser....................................................
2. Unit No.........................Division.................................
3. Reference to T.P. 4 (Main)...........................................................................
4. Quantity covered under the above authority already transported previous to issue of this page.
5. Quantity now being transported in the consignment accompanying this permit (give serial number of bag and quantity in each. Standard bags/Actual bags).
6. Quantity in balance for transport-Standard bags/Actual bags.
7. From................................to...................................
8. Route of transport...................................................
9. Place or places for checking.........................................
10. The permit is valid upto....................................(Date).
(Note : - Unless otherwise authorised by the Divisional Forest Officer in writing period shall not exceed 48 hours).Place.............................Date.................hour............................Signature of theIssuing Officer.Issuing Officer.CheckedPlace........................................Date......................... hour...................................Signature of theIssuing Officer.]Form E[See Rule 6 (2)]Application for Registration of Growers under Section 101.
...........2.
...........3.
...........4.
...........Details of holdings-Signature of Divisional Forest Officer.....................DivisionDated..................Form G[See Rule 8 (2)]Application for Registration of Manufacturer of Bidis and Exporter of tendu leaves under Section 111. Name, father's name and address of the applicant. If it is a registered firm or company, name of the firm or company, registration number, year of registration, the name and address of person holding a power-of-attorney. A copy of power-of-attorney enclosed.
2. Place or places of business, location of the headquarters or head office village or town, tahsil, police station and district.
3. Particulars of trade in Tendu leaves in standard bags :-
19.
.......19.
.......19.
.......Average...........4. Since when the applicant is in the trade of Tendu leaves as,-
5. Names and addresses of two persons of status to whom reference could be made for verification of details of the application :-
6. Quantity of leaves in standard bags, for which registration is required.
7. Year for which registration is required.
8. Whether the applicant was previously registered and, if so, in what year and in which division, and for what quantity of leaves.
9. Any other information the applicant desires to give as an evidence that he is a bona fide manufacturer of bidis and/or exporter of leaves.
10. Evidence of payment of registration fee of Rs.......................
Place....................Date....................................................................Signature of the Applicant.Form H[See Rule 8 (2)](in three foils)Page No..............Book No....................Certificate of Registration as Manufacturer of Bidis and/or Exporter of tendu leavesThis is to certify that Shri/M/s.................................... son of................ M/s............................ of Police Station.............. Tahsil ............... District has been registered for the year.................as manufacturer of Bidis and/or exporter of Tendu leaves for purposes of Section 11 of the Madhya Pradesh Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964, and the rules made thereunder.Estimated quantity of leaves handled annually for manufacturer of Bidis and/or export of Tendu leaves is about standard bags stored at one, more or all of the following places :-1.
.................2.
.................3.
.................4.
.................5.
..............................................................Signature of the DivisionalForest Officer.............................DivisionDated....................[Seal of Office]Copy is forwarded to Conservator of Forests, Tendu Leaves, Bhopal, M.P. for information.Divisional Forest Officer....................DivisionForm I[See Rule 8 (4)]Register of Accounts of Tendu leaves of Manufacturer/ExporterName of Godown..............Name of Manufacturer/Exporter............................Registration No..............| Balance stock on hand at the time of submissionof last return in standard bags | Dates and quantities of stock in termsofstandard bags added | |
| Date on which stock was received and added | Bags | |
| (1) | (2) | (3) |
| Manner of acquisition of bags in column 3 (givedetails verifiable) | Total ofcolumn 1 plus 3 | Dates and quantities of stock in terms ofstandard bags disposed of | |
| Date on which stock was removed from Godown | Bags | ||
| (4) | (5) | (6) | (7) |
| Manner of disposal (give verifiable details as towhether consumed or sold or rendered useless and destroyed) | Balance left after the disposal of quantity inCol. 7 in standard bags | Remarks |
| (8) | (9) | (10) |
| Serial Number and name of godown where stock isstored | Balance stock on hand at the time of submissionof last return or Stock in hand at the time of registration interms of standard bags. | Stock added during the interval betweensubmission of last return and this return | ||
| Standard bags | Reference of page Nos. of Register in Form H | Month of acquisition of leaves, giving referenceof evidence like purchase receipt etc. | ||
| (1) | (2) | (3) | (4) | (5) |
1.
.................2.
.................3.
.................| Total of col. (2) plus (3) | Disposal | Remarks | ||
| Quantity in standard bags consumed or disposed ofduring the period between last and this return | Manner of disposal, whether consumed or sold orrendered use-less and destroyed | Balance of stock in standard bags on the date ofsubmission of return | ||
| (6) | (7) | (8) | (9) | (10) |
1. Name of the person or the Firm or Company in the name of which business is carried out.
2. Registration No. of the Firm or Company.
3. Name of Centres of business having either office or godown.
4. Present stock of Tendu leaves in standard bags in each of the Codown at the time of furnishing declaration :-
Quantity in standard bags.5. Trade mark or marks of Bidi, if any.
6. Quantity of Bidis manufactured annually during previous two years and the quantity of Tendu leaves consumed.
| Years | No. of Bidis manufactured (in number) | Quantity of leaves used (in standard bags) |
| (1) | (2) | (3) |
| (1)(2) |
7. Estimated manufacture of Bidis and requirement of tendu leaves for the same during ensuing year :-
8. Quantity of tendu leaves exported annually during the previous two years.
| Year | Place of Export | To whom exported or sold | Quantity in standard bag |
| (1) | (2) | (3) | (4) |
| 1. | ..................... | |
| (1) | .................... | |
| (2) | .................... | |
| (3) | ................ | |
| 2. | ..................... | |
| (1) | .................... | |
| (2) | .................... |