Section 5 in The Orissa Kendu Leaves (Control of Trade) Rules, 1962
5. Registration of Grower of Kendu Leaves.
- [An application for registration under Section 9 shall be in Form A, accompanied by a treasury chalan showing payment of [rupees ten only in the case of a grower who has not registered himself in the previous year and rupees three only in the case of a grower who has registered himself in the previous year and filed before the Divisional Forest Officer within whose jurisdiction the land on which Kendu Plants grow is situated. If land is situated in more than one Division, then application may be to the Divisional Forest Officer, in whose jurisdiction the greater area is situated. The Divisional Forest Officer may after enquiry if necessary shall grant a certificate in Form B, or shall reject the application after recording reason therefor. In case of registered grower having land in the jurisdictions of other Divisional Forest Officer, the Divisional Forest Officer issuing registration certificate shall inform the other Divisional Forest Officers about the fact of registration.] [Substituted by O.G.P. III P. 409 of 1964.]
