Section 4 in The Orissa Grama Panchayats (Minor Forest Produce Administration) Rules, 2002
4. Registration of trades.
(1)Any person intending to procure Minor Forest Produce from the primary gatherers or to trade in minor forest produce within the limits of Grama during any trading year shall register himself as a trader in Minor Forest Produce in the Grama Panchayat.(2)Any person intending to be registered as a trader in minor forest produce shall apply to the Grama Panchayat in Form No.1. All such applications shall be placed before the Grama Panchayat immediately in its next meeting and with the approval of the Grama Panchayat the Sarpanch shall register the applicant as a trader in minor forest produce for one trading year ending next September and grant a Certificate of Registration in Form No. 2 to that effect.(3)The names of all the traders of minor forest produce registered under Sub-rule (2) each year shall be recorded in a Permanent Register to be maintained in Form No. 3 in the Grama Panchayat.(4)At the time of filing of application under Sub-rule (2) the applicant shall deposit with the Grama Panchayats the required registration fees for each item of Minor Forest Produce applied for.(5)No application for registration shall be entertained if the required fees has not been deposited under Sub-rule (4)(6)The fees for registration for every item of Minor Forest Produce shall be such as may be notified by Government from time to time.
