Section 13 in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
13. Retail sale of specified forest produce.
(1)No person shall engage himself in retail sale of a specified forest produce except under a licence granted under this section.(2)The State Government may, for the purpose of facilitating retail sale of a specified forest produce within the State, grant licenses to as many persons as it may deem fit.(3)Any person who desires to engage himself in retail sale of a specified forest produce shall make an application in such form, to such authority and in such manner as may be prescribed.(4)The prescribed authority may, on receiving such application, and on payment of such fee as may be prescribed, grant or renew a licence subject to such terms and conditions as may be prescribed.
