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State of Madhya Pradesh - Section

Section 4 in The M.P. Tendu Patta (Vyapar Viniyaman) Niyamavali, 1966

4. Transport permit.

(1)Transport permit shall be of the following four types and shall be issued by officers and/or persons mentioned against each of them :-
Type of Transport permit Authority issuing permit
(1) (2)
(i) For transport from collection depot to storage godown.  
  (a) Main permit-Form T.P. 1 (Main) Divisional Forest Officer or an Officer authorised by him inwriting.
  (b) Subsidiary Permit-Form T.P. 1 (Subsidiary) up to theextent of quantity mentioned in the main permit. Divisional Forest Officer or any Officer and/or personauthorised by the Divisional Forest Officer in writing.
(ii) For transport from one storage godown to another or todistribution Centre-Form T.P. 2. Divisional Forest Officer or any Officer and/or personauthorised by the Divisional Forest Officer in writing upto aspecified quantity and period.
(iii) For transport from distribution centre to Sattedars orMazdoors-Form T.P. 3 Divisional Forest Officer or any person authorised by theDivisional Forest Officer in writing specifying the maximumquantity to be transported in each consignment.
(iv) [ [Substituted by Notification No. F-18-1-73-X-III(1), dated 5-9-1975.] For transport outside the State-  
  (a) [ Main permit - Form T.P. 4 (Main) [Substituted by Notification No. 18-1-91-X-III, dated 13-1-1992.] Divisional Forest Officer or any other officer authorised byhim in writing.]
  (b) Subsidiary permit-Form T.P. 4 (Subsidiary) Divisional Forest Officer or any Officer and/or personauthorised by the Divisional Forest Officer in writing.]
Provided that the Divisional Forest Officer, if he has reason to believe that the Officer or the person authorised by him to issue permit is not suitable, shall forthwith cancel authorization.
(2)Application for issue of Transport Permit of any of the aforesaid types shall be made in Form 'D' and shall be submitted to the Divisional Forest Officer who shall grant the permit or shall authorise any Officer or person to issue the permit :Provided that the Divisional Forest Officer, if he has reason to believe that the leaves in respect of which the application has been made, have not been purchased from Government or their Officer or Agent, 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, recording the reasons for such rejection.
(3)All types of Transport permits shall be subject to the following conditions :-
(a)Each consignment of tendu leaves during movement by any mode of transport by road, rail or air, shall he accompanied by a Transport permit of the concerned type;
(b)The leaves 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 leaves shall not be transported at any time after sun-set and before sun-rise.
(d)The permit shall he valid for such period as may be specified therein.
(e)The transport permit will be liable to be cancelled by the Divisional Forest Officer if there is reason to believe that it has been misused or is likely to be misused.
(f)All transport permits after transporting leaves or after the expiry of the period mentioned therein, whichever is earlier, shall be returned within a fortnight to the nearest Divisional Forest Officer or the Range Officer.