Section 6(2) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
(2)An application for registration as grower of specified forest* produce shall be in Form D and be filed before the Range Officer within whose jurisdiction the grower's land on which specified forest produce plants grow, is situated. The Range Officer after due verification shall forward the application within 30 days of its receipt to the or the attached officer posted in the office of the Divisional Forest Officer and who has been authorised therefor by the Divisional Forest Officer who after making such enquiry as he may deem necessary may grant a certificate of registration in Form E or reject the application after recording reasons therefor.
