Section 11(1) in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
(1)Every manufacturer of finished goods using [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce, and every Exporter of [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce shall get himself, registered within such period, on payment of such fee, and in such manner as may be prescribed.
