Section 11(1) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(1)Every manufacturer who uses any specified forest produce as a raw material and every trader or a consumer whose annual use, requirement or consumption, as the case may be, exceeds such quantity as may be prescribed, shall get himself registered within such period, on payment of such fee and in such manner as may be prescribed.
