Section 10 in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
10. Grant of licence for retail sale of specified forest produce.
(1)Any person who desires to engage himself in retail sale of a specified forest produce shall obtain a licence in the manner hereinafter provided.(2)An application for licence under Section 13 shall be in Form K to be obtained from the Office of the Divisional Forest Officer on payment of rupee one per form. Separate application shall be required for each specified forest produce.(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 on a sliding scale based on the quantity of the specified forest produce required to be traded in during the calender year by the applicant as per Schedule below :-
