Section 6 in The M.P. Tendu Patta (Vyapar Viniyaman) Niyamavali, 1966
6. Registration of Growers.
(1)Every grower of tendu leaves other than the State Government shall, if the quantity of leaves grown by him during a year is likely to exceed one Standard bag, get himself registered under Section 10.(2)An application for registration as grower shall be in Form E and be filed, before the Range Officer within whose jurisdiction the grower's land on which tendu plants grow, is situate. The Range Officer, after due verification shall forward the application within 30 days of its receipt to the Divisional Forest Officer who, after making such enquiry as he may deem necessary' may grant a certificate in Form F, or reject the application after recording reasons therefor.(3)The certificate of registration once issued shall be valid till the time it is cancelled or modified by the Divisional Forest Officer for reasons to be recorded by him in writing or till the time the applicant is in possession of the land in respect of which the certificate of registration has been obtained, whichever is earlier.(4)If a certificate is lost or is mutilated, a certified copy of the same can be obtained from the Divisional Forest Officer on payment of Rupee one for each certificate.(5)The aforesaid certificate shall be produced at the depot while offering leaves for sale and the person authorised to purchase leaves of growers shall make the entry of quantity of leaves purchased by him.(6)If so required by the Government, every grower of tendu leaves holding a certificate of registration shall furnish, by 15th July, each year, an account of total quantity of tendu leaves in standard bags collected by him and its disposal during the plucking season ending on 30th June, in the Form prescribed by the Divisional Forest Officer or any other Forest Officer superior to him. In the event of failure to submit the above account by the specified date, the certificate of registration shall be deemed to have been cancelled.
