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

State of Madhya Pradesh - Subsection

Section 4(3) in The M.P. Tendu Patta (Vyapar Viniyaman) Niyamavali, 1966

(3)All types of Transport permits shall be subject to the following conditions :-
(a)Each consignment of tendu leaves during movement by any mode of transport by road, rail or air, shall he accompanied by a Transport permit of the concerned type;
(b)The leaves shall be transported only by the route specified in the permit and shall be produced for checking at such place or places as may be specified therein;
(c)Except with the permission in writing of the Divisional Forest Officer or an Officer authorised by him in this behalf, the leaves shall not be transported at any time after sun-set and before sun-rise.
(d)The permit shall he valid for such period as may be specified therein.
(e)The transport permit will be liable to be cancelled by the Divisional Forest Officer if there is reason to believe that it has been misused or is likely to be misused.
(f)All transport permits after transporting leaves or after the expiry of the period mentioned therein, whichever is earlier, shall be returned within a fortnight to the nearest Divisional Forest Officer or the Range Officer.