Section 3(4) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
(4)(i)The application for agency, complete in all respects including the prescribed application fee shall be submitted to such authority, by such date and in such manner as may be specified in the aforesaid notice.(ii)No person shall be allowed to apply on behalf of another person or a firm unless he encloses a copy, with application and produces the original before the Divisional Forest Officer, of the power of attorney executed by such person or firm empowering him to act on his or their behalf or the certificate of registration of the firm of which he claims to be a partner.(iii)A Gram Panchayat or a Co-operative Society may submit the application enclosing a duly certified copy of the resolution passed in this respect:Provided that such certified copy of the resolution shall not be required in case of Madhya Pradesh State Tribal Co-operative Development Corporation.
