Section 11 in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
11. Registration of manufacturers of finished goods using [*] [The word 'minor'was deleted by Maharashtra 45 of 1997, Section 11.] forest produce and exporters of [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce.
(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.(2)Every such manufacturer and exporter registered under sub-section (1) shall furnish a declaration in such form, by such date and in such manner, as may be prescribed.
