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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(1)Any person may, under clause (b) of sub-section (2) of Section 5, transport individually the specified forest produce up to the following quantity at a time from the place of purchase of such produce to the place where such produce is required for his bona fide use or for consumption, namely :-
Specified Forest Produce Quantity
(i) Kulu Gum One hundred grams
(ii) Dhawara gum, Khair gum, Babool gum, Salai resin (cheed gum) One Kilogram
(iii) Mahua flowers Five kilograms for transportation within the limits of aMunicipality or Municipal Corporation. Seventy five Kilograms fortransportation outside the limits of Municipality or MunicipalCorporation.
(iv) Mahua seeds [Fifty Kilograms] [Substituted Notification No. 1458-2088-X-3-71, dated 30-12-1971.]
(v) Harra Five Kilograms
(vi) Kacharia One Kilogram
(vii) [ [Added by Notification No. F-31-I-75-III-I-X, dated 31-5-1975.] Sal-seeds Five Kilograms.]