Section 6(2) in The Orissa Forest Produce (Control of Trade) Rules, 1983
(2)An application for registration grower of specified forest produce shall be in Form ID' to be obtained from the office of the Divisional Forest Officer on payment of one rupee for each form, and to be filed before the Range Officer within whose jurisdiction the grower's land on which specified forest produce plants grow, is situated. The Range Officer after due verification shall forward the application within thirty days of its receipt to the attached Officer posted in the office of the Forest Officer who has been authorised therefor by the Divisional Forest Officer who, after making such enquiry as may deem necessary, may grant a certificate of registration in Form 'E' or reject the application after recording reasons therefor.
