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State of Madhya Pradesh - Section

Section 4 in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973

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.