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State of Madhya Pradesh - Section

Section 9 in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973

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 :-