Section 7(3) in The Orissa Grama Panchayats (Minor Forest Produce Administration) Rules, 2002
(3)On consideration of the inquiry report of the Sarpanch and the explanation of the trader if the Grama Panchyayat are satisfied that circumstances specified in Sub-rule (1) exist in relation to such trader or person, the Grama Panchayat shall resolve to cancel the registration of the dealer for the trading year and may also refuse to register him as trader for the subsequent trading years;Provided that if the person is engaged in the trading of minor forest produce without registering himself in Grama Panchayat the Sarpanch or Secretary of the Grama Panchayat shall lodge necessary complaint before the Divisional Forest Officer concerned for taking appropriate action against the person concerned for such illegal trade under the appropriate provisions of law.
