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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(1)Subject to the provisions of clauses (a), (b) and (d) of sub-section (2) of Section 5, transport of specified forest produce shall be regulated by transport permits of the following types and which shall be issued by the authorities mentioned against each of them.
Type of transport permit Authority to issue the permit
(i) For transport from collection-depot to storage godown (P/1). Divisional Forest Officer or an Officer or a person authorisedby him in writing.
(ii) [ [Substituted by Notification No. F-18-1-96-X-3, dated 22-3-1997.] For transport outside of the State (P/2) Divisional Forest Officer or any other officer authorised byhim in writing.]
(iii) For transport other than that mentioned in items (i) and (ii)and within the State (P/3). Divisional Forest Officer or any Officer and/or licence vendorauthorised by the Divisional Forest Officer in writing up to aspecified quantity and period :
Provided that the Divisional Forest Officer, if he has reason to believe that the Officer or the person authorised by him to issue permit is not suitable shall forthwith cancel such authorisation.