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State of Madhya Pradesh - Act

The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973

MADHYA PRADESH
India

The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973

Rule THE-M-P-VAN-UPAJ-VYAPAR-VINIYAMAN-KASTHA-NIYAM-1973 of 1973

Published on 24 November 1973
Commenced on 24 November 1973
[This is the version of this document from 24 November 1973.]
[Note: The original publication document is not available and this content could not be verified.]

The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973Published vide Notification No. 18-7-73-3-10(1), dated 24-11-1973, M.P. Rajpatra, Part 4 (Ga), dated 4-6-1976 at pages 475-493

1. Short title.

- These rules may be called the Madhya Pradesh Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973.

2. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"Act" means the Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 (No. 9 of 1969);

(b)"Divisional Forest Officer" means the Forest Officer Incharge of a Territorial Forest Division or any other officer declared equivalent thereto by the State Government;

(c)"Consumer's Sale Certificate" means the sale certificate issued by the retail seller to certify the quantity of the specified timber sold by him to the consumer;

(d)"Form" means a form appended to these rules;

(e)"Purchaser" means a person or party to whom specified timber has been sold or otherwise disposed off in such manner as the State Government may direct under Section 12 of the Act;

(f)"Transport permit" means a permit issued under clause (c) of sub-section (2) of Section 5 of the Act for transport of specified timber.

3. Transport of Specified Timber for bona fide use or for consumption or for Nistar.

(1)Any person may, under Clause (b) of sub-section (2) of Section 5 of the Act, transport individually such specified timber from the place of purchase to the place where it is required for his bona fide use or for consumption as is sold to him by the licenced Vendor under a Consumer's Sale Certificate.

(2)Specified timber covered under Forest Produce pass, free or paid Nistar Passes, commutation pass or money receipt issued by the Vendor/Forest Officer may be transported to the limit of quantity specified therein in accordance with the rules, prevalent in respect of such passes for the time being in force in different regions of the State.

4. Transport permit.

(1)Subject to the provisions of clauses (a), (b) and (d) of sub-section (2) of Section 5 of the Act, transport of specified timber shall be regulated by transport permits of the following types which shall be issued by the authorities in such manner as mentioned against each of them :-

Type of permit	Transport	Authority to issue permit	Conditions under which the permit shall beissued.
(1)	(2)	(3)	(4)
1. T. 1	For transportation within the specified area when furthertransportation shall not be necessary	Divisional Forest Officer or any other Officer authorised byhim.	On realisation of the full payment of timber
2. T. 2	For transportation within the specified area when furthertransportation shall be necessary	Divisional Forest Officer or any other Officer authorised byhim.	On realisation of the full payment of timber
3. T. 3	For transportation of specified timber outside the specifiedarea.	Divisional Forest Officer or any other Officer authorised byhim.	On realisation of the full payment of timber and when theOfficer issuing the permit is fully satisfied as to thegenuineness of the timber.

Provided that the Divisional Forest Officer, if he has reason to believe that the Officer authorised by him to issue permit is not suitable, shall forthwith cancel such authorisation.

(2)No alteration shall be made in any thing written on any transport permit, except in the matter of route and period and this may be done only by a Forest Officer not below the rank of Forest Ranger for sufficient reasons to be recorded in writing.

(3)Application for issue of transport permit of any of the aforesaid type shall be made in Form 'A and shall be submitted to the Divisional Forest Officer or to the Officer authorised to issue permit, as the case may he :Provided that the Divisional Forest Officer or any Officer authorised by him, if he has reason to believe that the specified timber in respect of which the application has been made, has been obtained illegally or collected illicitly or without authority, may, after giving the applicant such opportunity of being heard as he may in the circumstances, deem fit, reject such application by an order in writing:Provided further that if the applicant is aggrieved by the above order, he may file an appeal to the Officer next higher in rank within thirty days from the date of rejection of the application, whose decision shall be final.

(4)All types of transport permits shall be subject to the following conditions, namely :-

(a)each consignment of specified timber during movement by any mode of transport shall be recovered by a transport permit as specified in sub-rule (1).

(b)The specified timber shall be transported only by the route specified in the permit and shall be produced for checking at such place or places as may be specified therein.

(c)Except with the permission in writing of the Divisional Forest Officer or an Officer authorised by him in this behalf, the specified limber shall not be transported at any time after sunset and before sunrise.

(d)The permit shall be valid for such period as may be specified therein.

(e)The transport permit will be liable to be cancelled by an officer of and above the rank of the Officer issuing such permit if there is reason to believe that it has been misused or is likely to be misused.

(f)All transport permits after transporting specified timber or after the expiry of the period mentioned therein, whichever is earlier shall be returned within a fortnight to the nearest Forest Officer of or above the rank of Forest Ranger obtaining acknowledgment.

5. Registration of growers of specified timber.

(1)Every grower of specified timber other than the State Government shall, if the quantity of specified timber grown by him exceeds the quantity specified below, get himself registered under Section 10 of the Act:-

Specified Timber	Quantity
(1)	(2)
1. Teak	One tree of and above 30 cms girth at Breast Height
2. Bija, Sal and Shisham	One tree of and above 60 cms girth at Breast Height.

(2)The grower shall demarcate his holding on ground by prominent pillars and all specified timber trees permissible for felling under the provisions of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) and intended to be sold by him, are to be serially numbered, girth measured at breast height e.g., at 1.5 meters from the ground land. A list of this effect shall be submitted along with the application tor registration. Application for registration as grower of specified timber shall be in Form 'B' and be filed before the Forest Range Officer within whose jurisdiction the growers land on which specified timber trees are grown, is situated. The Range Officer alongwith the concerned patwari, after due verification, shall forward the application within 30 days of its receipt to the Divisional Forest Officer or the attached Officer posted in the Office of the Divisional Forest Officer and who has been authorised therefor by the Divisional Forest Officer, who after making such inquiry as he may deem necessary, may grant registration certificate in Form 'C' or reject the application after recording reasons therefor.

(3)Registration certificate once issued shall be valid till the specified limber is sold or it is cancelled or modified by the Divisional Forest Officer or his gazetted assistant or reasons to be recorded by him in writing or till the time the applicant remains the owner of the land in respect of which the registration has been obtained, whichever is earlier.

(4)The issue of registration certificate will be in addition to the requirements of the provisions of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) or the rules made thereunder.

(5)If the registration certificate is lost or mutilated, a certified copy of the same can be obtained from the Divisional Forest Officer or his gazetted assistant on payment of rupees ten. While issuing the certified copy of the mutilated registration certificate, the latter shall be destroyed by the authority issuing such copy who shall record a statement of having done so.

6. Procedure of enquiry about rejected Specified Timber.

(1)On receipt of a complaint under sub-section (2) of Section 9 of the Act, the Officer holding an enquiry shall as soon as possible by serving a notice intimate the place, date and time fixed for holding the enquiry to the party or parties concerned.

(2)On the date fixed or on any subsequent date to which the enquiry may be adjourned such officer shall, after hearing the parties or their duly authorised representative who may appear before him and making such enquiry as he may deem necessary, pass such orders in terms of sub-section (3) of Section 9 of the Act, as he considers fit on the date fixed for hearing under this rule:Provided that any person aggrieved with the orders passed may prefer an appeal to the Officer next higher in rank within 30 days of passing of such order, whose decision shall be final.

(3)If the party or parties, as the case may be, do not appear either personally or through their representatives with power of attorney, the enquiry officer shall take decision, ex parte after making such enquiry as he may deem necessary :Provided that if on receipt of the application within 15 days of the passing of the ex parte order, the enquiry officer is satisfied that the non-appearance of the party or parties was for a sufficient cause, he may, after making such enquiry as he may deem fit pass suitable orders setting aside the ex parte order :Provided further that where the application for setting aside the ex parte order has been rejected an appeal against that order may be filed before the officer next higher in rank within thirty days from the dale of rejection of the application, whose decision shall be final.

7. Registration of Manufacturers, Traders and Consumers of Specified Timber.

(1)Every manufacturer who uses any specified timber 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 timber in Form D and get himself registered in the manner hereinafter provided after payment of an annual registration ice as specified in the said Schedule.

Schedule

Minimum quantity for which registration is necessary for Manufacturers, Traders and Consumers and the annual registration fee for Manufacturers, Traders and Consumers.

Minimum quantity forwhich registration is necessary.		Annual registration fee
Trader	Consumer	Manufacturer	Trader	Consumer
(1)	(2)	(3)	(4)	(5)
(a) House building contractors 1 cu.m.	Bona fidepurposes	Rs. 200/-	(a) House building contractors Rs. 150/-	Bona fideconsumer Rs. 5/-
(b) Carpentry shops furniture makers including ternaryartisans - 1 cu. m.			(b) Carpentry shop furniture makers including ternary artisansRs. 25/-
			(c) Any other trader	Rs. 200/-

(2)Ait application for registration under Section 11, shall be in Form E and shall be filed before the Divisional Forest Officer within whose jurisdiction the manufacturer, trader or consumer of the specified timber resides or his principal place of business is situated. If the trader resides outside the State of Madhya Pradesh, he may submit his application to any Divisional Forest Officer within the specified area. The annual registration fee shall be deposited in advance and copy of the evidence for having deposited the amount shall be enclosed with the application for registration. The Divisional Forest Officer or an Officer authorised by him in writing may, after making such enquiry as he deems necessary', grant a certificate of registration in Form F or reject the application after recording reasons therefor :Provided that any person aggrieved by such order may prefer an appeal to the Officer next higher in rank within 30 days, who shall after hearing the party, parties concerned, pass an order as he may deem fit, which shall be final.

(3)The registration shall be valid for the calendar year for which the certificate of registration is issued.

(4)Every registered manufacturer, trader and consumer of the specified timber shall maintain a register of accounts of specified timber and submit returns of these accounts to Divisional Forest Officer in the forms as may be prescribed by such Officer from time to time.

(5)If a certificate is lost or is mutilated, a certified copy of the same may be obtained from the Divisional Forest Officer on payment of rupees five for each certificate. While doing so, the mutilated certificate shall be destroyed and a statement to that effect recorded in the fresh certificate.

(6)The certificate of registration of the manufacturer, trader or consumer of the specified limber, who has committed breach of any of the provisions of the Act, rules or of any conditions of the agreement entered into with the State Government and as a result of which he has either been punished under Section 16 of the Act or his agreement has been terminated, shall be liable to be cancelled by the Divisional Forest Officer and the manufacturer, trader or consumer, as the case may be, refuse registration for a further period, which may extend to 3 years :Provided that if the manufacturer, trader or consumer of the specified timber concerned is aggrieved by the above order, he may appeal to the Conservator of Forests concerned within thirty days from the date of issue of the order :Provided further that the Conservator of Forests concerned may for sufficient reason to be recorded in writing admit an appeal after the expiry of the period specified in the preceding proviso.

8. Certificate of sale.

- The State Government or its authorised Officer, who sells or delivers the specified timber to the purchaser shall grant him a certificate of sale in Form G. If the sale certificate is lost or mutilated, a duplicate copy shall be issued by the concerned Divisional Forest Officer, on payment of Rs. 5 after due verification. Any person, who claims to have purchased the specified timber from the State Government under Section 12 shall, on demand by a Forest or Police Officer not below the rank of Assistant Sub-Inspector produce such certificate of sale in support of his claim, failing which his claim shall not be accepted and such stock which he claims to have purchased from the State Government, if not supported by a certificate of sale, shall be deemed to be the property of the State Government and may be taken possession of by a Forest or Police Officer :Provided that if such person produce within fifteen days of the taking possession of such specified timber by a Forest or a Police Officer before the Divisional Forest Officer in an evidence to the satisfaction of the said Divisional Forest Officer in support of his having purchased such stock from the State Government, the timber so taken possession of by the Forest or Police Officer, shall be released by the Divisional Forest Officer.

9. Grant of licence for retail sale of specified timber.

(1)Any person who desires to engage himself in retail sale of a specified timber shall obtain a licence in the manner hereinafter provided.

(2)Any application, for licence under Section 13 of the Act shall be in Form H to be obtained from the Office of the Divisional Forest Officer on payment of rupee one per form.

(3)The application shall be made before the Divisional Forest Officer or his Gazetted Assistant who may after such enquiry, as he may deem fit, either reject the application after recording in writing reasons therefor or direct the applicant to remit the annual licence fee prescribed under these rules.

(4)The annual licence fee shall be as under:-

Annual expected sale	Annual registration fee
(1)	(2)
	Rs.
(a) upto 10 cmt.	5/-
(b) above 10 and up to 50 cmt.	10/-
(c) above 50 and up to 100 cemt.	50/-
(d) above 100 cmt.	100/-

(5)The applicant shall remit the annual fee as directed by the Divisional Forest Officer or his Gazetted Assistant and produce the evidence of having deposited the amount within seven days of such order.

(6)On production of evidence in respect of having deposited the amount of annual fee, the Divisional Forest Officer or his Gazetted Assistant shall grant a licence in Form I.

(7)Every licensee shall maintain a register of account of specified timber and shall submit to the Range Officer concerned returns of stock in such forms and on such dates as may be prescribed by the Divisional Forest Officer concerned.

(8)If a licence is lost or is mutilated, a certified copy of the same may be obtained from the Divisional Forest Officer or his Gazetted Assistant on payment of rupees five for each licence.

(9)It the licensee of the specified timber commits breach of any of the provisions of the Act, the rules or of any conditions of agreement under the Act and rules, if any, entered into with the State Government as a result of which he has either been punished under Section 16 or his agreement has been terminated, his licence shall be liable to be cancelled by the Divisional Forest Officer or his Gazetted Assistant if so authorised in writing by the Divisional Forest Officer and the person may be refused licence for a minimum period of three years but not exceeding 7 years :Provided that if the licensee of the specified timber concerned is aggrieved by the above order, he may appeal to the Conservator of Forests concerned, within thirty days from the date of issue of such order :Provided further that such appellate authority may, for sufficient reasons to be recorded in writing, admit an appeal after the expiry of the period specified in the preceding proviso.

(10)The licensee shall sell the specified timber in retail to any consumer upto five cubic meters for bona fide use and beyond 5 cu. m. to a registered consumer only.

(11)The licensee shall issue to every person to whom the specified timber is sold, a consumer's sale certificate in Form I which will be retained by the purchaser while transporting till final use of such timber.Transport PermitT. 1 Permit[See Rule 4 (i)](T. 1 Transportation within the specified area when further transportation shall not be necessary)

Book No.................	Page No.................
(a)	Locality of origin	......................................................
(b)	Name and address of the owner with registration number.	......................................................
(c)	Description of timber and quantity.	......................................................
(d)	Hammer mark on the timber.	......................................................
(e)	How purchased and whether full payment of the timber is made,give details.	......................................................
(f)	Name of the place where timber is to be transported.	......................................................
(g)	Mode of transport.	......................................................
(h)	Route of transport.	......................................................
(i)	Depots at which the timber will be produced for checking.	......................................................
(j)	Date of expiry of the permit.	......................................................

(Office Seal)Signature of the issuing authority.Transport PermitT. 2 Permit[See Rule 4 (i)](For transportation within the specified area when further transportation shall be necessary)

Book No.................	Page No.................
(a)	Locality of origin	......................................................
(b)	Name and address of the owner with registration.	......................................................
(c)	Description of timber and quantity.	......................................................
(d)	Hammer mark on the timber.	......................................................
(e)	How purchased and whether full payment made,give details.	......................................................
(f)	Name and the place and forest Division where the timber will be stored.	......................................................
(g)	Mode of transport.	......................................................
(h)	Route of transport.	......................................................
(i)	Depots at which the timber will be produced for checking.	......................................................
(j)	Date of expiry of the permit.	......................................................

(Office Seal)Signature of the Issuing authority.Transport PermitT. 3 Permit[See Rule 4 (i)](For Transportation outside the specified area)

Book No.................	Page No.................
(a)	Locality of origin	......................................................
(b)	Name and address of the owner with registration number.	......................................................
(c)	Description of timber and quantity.	......................................................
(d)	Hammer mark on the timber.	......................................................
(e)	How purchased and whether full payment made,give details.	......................................................
(f)	Name and the place where the timber shall be transported.	......................................................
(g)	Mode of transport.	......................................................
(h)	Route of transport.	......................................................
(i)	Depots at which the timber will be produced for checking.	......................................................
(j)	Date of expiry of the permit.	......................................................

(Office Seal)SignatureDivisional Forest Officer..................Division..................Form A[See Rule 4 (3)]Form of Application for Grant of Transport Permit

(a)	Name of applicant	......................................................
(b)	Divisional place in which the specified timber has beenpurchased.	......................................................
(c)	Date and mode of purchase.	......................................................
(d)	Details of limber purchased (details of hammer mark).	......................................................
(e)	Details of timber for which permit is required.	......................................................
(f)	Type of permit required.	......................................................
(g)	Period for which the permit is required to be valid.	......................................................
(h)	Destination from and to which specified timber is to betransported.	......................................................
(i)	Mode of transport.	......................................................
(j)	Routes by which the specified timber is to be transported.	......................................................
(k)	Place where transported timber will beconsumed/traded/manufactured.	......................................................

Proof of purchase from Government is herewith enclosed.

Place................	.....................................
Date..................	Signature of the applicant

Form B[See Rule 5 (2)]Application for Registration of Grower of Specified Timber Under Section 10

(a)	Name of the applicant	......................................................
(b)	Father's name	......................................................
(c)	Village and Patwari Halka number	......................................................
(d)	Tehsil	......................................................
(e)	Police Station	......................................................
(f)	Location area and survey number of the plots on which thespecified timber is grown (certified copies of Khasra and map ofthe area be attached).	......................................................
(g)	Whether the holding in which the specified timber is grown isduly demarcated on the ground.	......................................................
(h)	Whether specified timber trees for which registration isrequired are serially numbered and whether they are permissibleto be filed and sold under the provisions of MPLRC (1959) and therules applicable there to (proof to this effect be produced).	......................................................
(i)	Details of specified timber trees for which registration isrequired (List to be attached in the following proforma and thetrees entered herein to be serially numbered on ground).	......................................................

Proforma

Village	Survey number	Species	Serial Number	Girth at Breast Height in cms.	Remarks
(1)	(2)	(3)	(4)	(5)	(6)

Place................	.....................................
Date..................	Signature of the applicant

Certified that the contents of the application have been verified by me and are correct.

Countersigned.	Signature of the Patwari
(Tehsildar...................)	(Halka No. .................)

Verified and forwarded to the DFO...................for favour of necessary action.Sub-Divisional Officer.Form C[See Rule 5 (2)]Growers Registration FormRegistration No................Year................

1.	Name of grower and father's name	......................................................
2.	Residential address in full	......................................................
3.	Name of village where specified timber is grown with PatwariHalka Number	......................................................
4.	Police Station	......................................................
5.	District	......................................................
6.	Details of timber grown in the holding-	......................................................

Species	Girth class at B.H.	No. of trees	Remarks
(1)	(2)	(3)	(4)

	..................................
(Seal of the Office)	Signature
	Divisional Forest Officer

Form D[See Rule 7 (1)]Declaration by Manufacturer/Trader/Consumer of the Specified TimberI/We ............. hereby declare that I am/We are bona fide Manufacturer/Trader/Consumer of the specified timber carrying on business in the District of ............. in the State ............ The details of my business are as under :-

1. Name of the person or Firm or Company in the name of which business is carried on

2. Registration No. of the Firm or Company

3. Name of centres of business having either office or Depot :-

(1)

(2)

(3)

4. Present stock of the specified timber in each of the depot at the time of furnishing declaration :-

Name of storage centre	Species	Quantity
(1) ....................................	..................	..................
(2) ....................................	..................	..................
(3) ....................................	..................	...................

5. Trade for which the specified timber is being used as raw material or how it is consumed

6. Quantity of finished produce manufactured annually in which the specified timber was used as raw material during previous two years and the quantity of the specified timber consumed.

Year	Quantity of finished product	Quantity of the specified limber used
(1)	(2)	(3)

7. Estimated quantity of finished product and requirement of the specified timber for the same during ensuing year,-

(a)Estimated finished produce (..............)

(b)Estimated requirement (quantity) of specified timber........

8. Quantity of the specified timber exported annually during the previous two years.

Year		Place of export	Quantity
(1)		(2)	(3)
1.	(1)
	(2)
	(3)
2.	(1)
	(2)
	(3)

9. Estimated export during the ensuring year.............quantity

I further declare that I have read and have understood the provisions of the Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 and the rules made thereunder.All the details given above are correct to the best of my knowledge and I shall be able to produce evidence in their proof.Place....................................(Signature of the Manufacturer/Trader/Consumer).Date of furnishing declaration ................... presented in duplicate on (date).............to the (Officer)..........Place....................................(Signature of the Manufacturer/Trader/Consumer).Form E[See Rule 7 (2)]Application for Registration of Manufacturer/trader/consumer for the Specified Timber Under Section 11

1. 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 be enclosed.....

2. Place or places of business location of the headquarters or head office, village or town, tehsil, police station and district.

3. Particulars of trade in the specified timber quantity,-

(a)Average quantity used as raw material annually and/or Average quantity of the specified timber annually exported outside the State during the last three years as also the quantity of the specified timber exported each year during the last three years...............

19.

...........

19.

...........

19.

...........Average..............

(b)Trade mark if any, in case of manufacturer and the name or names of places where the specified timber is exported in case of trader.

(c)Estimated annual requirement of specified timber for purposes of -

(i)Use as raw material for manufacture of wood based goods.

(ii)Export outside the State.......................................

(d)Name or names of places of depots where applicant's stock of the specified timber is stored............................................

(e)Manner in which the above stock is obtained..........................

4. Since where the applicant is,-

(i)Manufacturer ...............

(ii)Trader......................

(iii)Consumer...................

5. Name and address of two persons of status to whom reference could be made for verification of details of the applicants-

Name	Address
(1)	(2)
(i)......................................................................	..............................................................................
(ii).....................................................................	..............................................................................

6. Quantity of the specified timber 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 the specified timber.

9. Any other information the applicant desires to give as evidence that he is a bona fide Manufacturer/Trader/Consumer of the specified timber.

10. Evidence of payment of registration fee of Rs............

Place...........Date....................................................Signature of the applicantForm F[See Rule 7 (2)]Book No................(in three foils)Page No...........Certificate of Registration As Manufacturer/Trader/Consumer of the Specified TimberThis is to certify that Shri/M/s .......... son of.................................... Police Station...........Tahsil............District............has been registered for the year .......... as Manufacturer/Trader/Consumer of the specified timber as required under Section 10 of the Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969, and the rules made thereunder.Estimated quantity of the specified timber handled annually for Manufacture/Trade/Consumption is about cubic meter stored at the following place :-

1.

......................

2.

......................

3.

......................

4.

......................

5.

............................................................................................Signature of the Divisional Forest Officer.......................................................DivisionDated..........................................Form G[See Rule 8]Book No. ....................Page No. ....................Certificate of SaleThis is to certify that during auction held on ................ (dated) at................(depot) in...............Division following forest produce had been sold to Shri/M/s .................. of .................... (place) as per details given below :-

Description of produce	Lot/Steg Number	Number of Places quantity	Length and girth produce classes
(1)	(2)	(3)	(4)

Volume in cmt.	Sale prices	Amount of Sales S.T. at the %	Total amount.
(5)	(6)	(7)	(8)

Details of Remittance	Passing Hammer impression (for timber only)
Bank draft No. and Date Money receipt and date	Name of Treasury and Challan No. and date
(9)	(10)	(11)

Place................	....................................................
Date..................	Signature of Government Officer.

Form H[See Rule 9 (2)]Application for Grant of Licence for Retail Sale of the Specified Timber(....................)

1	Applicant's name and his father's name (in case of a firm,give name of the firm, alongwith names of the partners andpersons holding power of attorney to act on behalf of the firm,copy of which to be enclosed).	.............................................................
2	Full address	.............................................................
3	Profession	.............................................................
4	Place and places of business	.............................................................
5	Quantity of the specified timber for which licence is appliedfor.	.............................................................
6	Expected annual requirement	Species	Quantity
7	Financial status with details of Personal property	.............................................................
8	Previous experience in the trade of the said specified timberwith the areas operated (if any)	.............................................................
9	Place for which licence is applied for	.............................................................
10	Evidence of payment of application fee.	.............................................................
11	Evidence of payment of Annual licence fee (challan etc. inoriginal to be enclosed).	.............................................................

...............................Signature of ApplicantDeclarationI/We have read and understood all the provisions of the Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 and the rules made thereunder and know that in case of breach of the provisions of the Act, or the rules I/We may be penalised in the manner prescribed. The information given above is correct to the best of my knowledge and belief......................Signature of ApplicantForm I[See Rule 9 (6)]Licence for Retail Sale of the Specified Timber(In accordance with Section 13 of the Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 read with the Madhya Pradesh Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973).

1	Licence No.	.............................................................
2	Valid for (period)	.............................................................
3	Name of Licensee with full address	.............................................................
4	Place or places where retail sale is permitted	1..............................................................2..............................................................3..............................................................
5	Names of the specified timber for which the licence forretail sale during the year	1..............................................................2..............................................................3..............................................................
6	Quantity of specified timber which may be trade for retailsale during the year	1..............................................................2..............................................................3..............................................................

Note. - The licence shall be liable for cancellation at the instance of any breach of the provisions of the above mentioned Act and the rules or this licence.Issued under my hand and seal.

(Seal)...................................................Gazetted Assistant/DivisionalForest Officer ...................................Division.

Form J[See Rule 9 (11)]Consumer's Sale CertificatePage No..............................Retail Licence No...............Place of sale.......................

(a)	Name of the retail seller/agency	.............................................................
(b)	Name and address of the consumer	.............................................................
(c)	Description of the specified timber sold to the consumer andthe amount charged.	.............................................................
(d)	Hammer impression on the timber sold	.............................................................
(e)	Name of the place where the timber is to be transported.	.............................................................
(f)	Route by which the timber is to be transported.	.............................................................
(g)	Depots at which the timber will be produced for check.	.............................................................
(h)	Signature of issuing retail seller with date	.............................................................

Provided that when the specified timber is consumed within the town village limits, clauses (d), (e), (f) and (g) shall not apply.

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State of Madhya Pradesh - Act