Section 3(4) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984
(4)(i)The application for licence for saw mill or [x x x] [Word 'saw pit' or 'saw pits' omitted by Notification No. F-30-8-2000-X-3, dated 22-9-2005.] complete in all respects including the prescribed application fee shall be submitted to the licensing officer.(ii)No person shall be allowed to apply on behalf of another person or a company unless he encloses a copy, with application and produces the original before the licensing officer, of the power of attorney executed by the person or company empowering him to act on his or their behalf or the certificate of registration of the company of which he claim to be partner.(iii)A Co-operative Society may submit the application enclosing a duly certified copy of the resolution passed in this respect :Provided that such certified copy of the resolution shall not be required in case of Government owned Corporation.
