Section 7(1) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973
(1)Every manufacturer who uses any specified timber as a raw material and every trader and consumer whose annual use, requirement or consumption, as the case may be, exceeds the quantity given in the Schedule below, shall declare his stock of specified timber in Form D and get himself registered in the manner hereinafter provided after payment of an annual registration ice as specified in the said Schedule.
