(1)Every Bhumiswami, Gram Panchayat or Gram Sabha, as the case may be, after having received the sanctioned management plan from the competent authority, shall implement the management plan as per the prescriptions and conditions.(2)The Gram Panchayat or the Gram Sabha may authorise Sarvajanic Sampada Samiti of the Gram Sabha for implementation of the plan prescriptions for "Lok Van".(3)The Bhumiswami, the Gram Panchayat or Gram Sabha as the case may be, shall give an intimation regarding the proposed date of felling of trees in the plan area to the concerned Forest Ranger and Tehsildar. This intimation shall be given at least 7 days before the proposed date of felling of trees.(4)The person implementing the management plan shall maintain a felling register in format as prescribed in the management plan.(5)Transport of forest produce obtained from felling operation in accordance with the approved management plan shall be subject to the provisions of the Madhya Pradesh Transit (Forest Produce) Rules, 2000.(6)Disposal of a forest produce declared as a specified forest produce under the Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 shall be subject to the rules framed in this behalf.(7)All operations prescribed in the management plan shall be completed within the specified time. If any operation prescribed in the plan is not executed due to some unforeseen reasons, further implementation of the plan shall remain suspended till such time the operations prescribed for the previous year are completed.
