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State of Madhya Pradesh - Section

Section 11 in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(11)The licensee shall sell the specified forest produce in retail to individual persons upto quantity as specified below :-
Specified Forest Produce Quantity
(1) (2)
1. Kulugum One hundred grams.
2. Dhawara gum, Khair gum, Babool gum, Salai resin (cheed gum). One Kilogram
3. Mahua flowers Five kilograms for transportation within the limits ofMunicipality or a Municipal Corporation. Seventy five kilogramsfor transportation outside the limits of Municipality orMunicipal Corporation.
4. Mahua seed Five Kilograms.
5. Harra and Kacharia Five Kilograms.
6. [ [Added by Notification No. F-31-I-75-III-I-X, dated 31-5-1975.] Sal-seeds Five Kilograms.]
Form A[See Rule 3 (2)]Application For Appointment As Agent
1. Applicant's name and his father's name in full (in case offirm, give names of partners and of persons holding powers ofattorney to act on behalf of the firm). ......................................................
2. Profession. ......................................................
3. Full address. ......................................................
4. Place or places of business. ......................................................
5. Previous experience, if any, in specified forest produce ( )and the area or areas of operation. ......................................................
6. The quantity of specified forest produce ( ) collected andtraded in during the last three years to be shown separately foreach year for each area of operation and each specified forestproduce ( ). ......................................................
7. Financial status with details of personal property annualpayment of income-tax and any other relevant evidence regardingfinancial status. ......................................................
8. Unit for which agency is applied for. ......................................................
9. Name of specified forest produce for which agency is appliedfor. ......................................................
10. Evidence of payment of application fee of Rs. 10. ......................................................
11. Evidence of payment of advance security deposit of Rs. 500. ......................................................
12. Certificate of personal solvency or a surety in accordancewith Rule 3 (6). ......................................................
DeclarationI/We............... hereby declare that I/We have read and understood all the provisions of the Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 and the Rules thereunder and the conditions of Agency mentioned in the notice and, I/We agree to abide by the same. I/We have personally inspected unit No................ if I/We am/are appointed as an Agent for the Unit mentioned above, I/We undertake to purchase from Growers and collect from Government lands, and deliver a quantity of............ on both counts, which shall not be less than ................. as mentioned in the notice. I/We shall execute the agreement with the Government of Madhya Pradesh in the form prescribed under the Rules within 15 days from the date of issue of the order of appointment [and in case of default to do so my/our advance security deposit may be forfeited and the loss, if any, incurred by Government consequent upon cancellation of my appointment, may be recovered as arrears of land revenue and such loss shall be calculated in the manner prescribed under sub-rule (8) of Rule 3] [Added by Notification No. 2017-3079-X-3-I-74, dated 17-5-1975.].......................Signature of applicant.Form B[See Rule 3 (8)]This agreement made this the ................day of................................................between the Governor of Madhya Pradesh acting through the.....................................................(hereinafter called the 'Governor', which expression shall include his successors, representatives and assigns) of the one part and Shri/Mcssers..................................................son of .............. village .................. Police Station .................. District.............(hereinafter called the Agent' which expression shall include his heirs, successors representative and assigns] of the other part;Whereas trading in specified forest produce is regulated by the provisions of the Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 (No. 9 of 1969), and the rules made thereunder;And whereas the Governor has to appoint agents for the purpose in the different units under Section 4 (1) of the said Act;And whereas the Governor has at the request of the Agent agree to appoint him as an Agent for Unit No in respect of the specified forest produce (...............) in............Forest Division, on the terms and conditions hereinafter appearing;Now, these presents witness and the parties hereto hereby mutually agree as follows :-