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State of Madhya Pradesh - Section

Section 5 in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973

5. Registration of growers of specified timber.

(1)Every grower of specified timber other than the State Government shall, if the quantity of specified timber grown by him exceeds the quantity specified below, get himself registered under Section 10 of the Act:-
Specified Timber Quantity
(1) (2)
1. Teak One tree of and above 30 cms girth at Breast Height
2. Bija, Sal and Shisham One tree of and above 60 cms girth at Breast Height.
(2)The grower shall demarcate his holding on ground by prominent pillars and all specified timber trees permissible for felling under the provisions of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) and intended to be sold by him, are to be serially numbered, girth measured at breast height e.g., at 1.5 meters from the ground land. A list of this effect shall be submitted along with the application tor registration. Application for registration as grower of specified timber shall be in Form 'B' and be filed before the Forest Range Officer within whose jurisdiction the growers land on which specified timber trees are grown, is situated. The Range Officer alongwith the concerned patwari, after due verification, shall forward the application within 30 days of its receipt to the Divisional Forest Officer or the attached Officer posted in the Office of the Divisional Forest Officer and who has been authorised therefor by the Divisional Forest Officer, who after making such inquiry as he may deem necessary, may grant registration certificate in Form 'C' or reject the application after recording reasons therefor.
(3)Registration certificate once issued shall be valid till the specified limber is sold or it is cancelled or modified by the Divisional Forest Officer or his gazetted assistant or reasons to be recorded by him in writing or till the time the applicant remains the owner of the land in respect of which the registration has been obtained, whichever is earlier.
(4)The issue of registration certificate will be in addition to the requirements of the provisions of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) or the rules made thereunder.
(5)If the registration certificate is lost or mutilated, a certified copy of the same can be obtained from the Divisional Forest Officer or his gazetted assistant on payment of rupees ten. While issuing the certified copy of the mutilated registration certificate, the latter shall be destroyed by the authority issuing such copy who shall record a statement of having done so.