Section 5(2) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
(2)Application for issue of transport permit of any of the aforesaid type shall be made in Form C and shall be submitted to the Divisional Forest Officer or to the Officer or person authorised to issue permit, as the case mayProvided that the Divisional Forest Officer or any officer or person authorized by him, if he has reason to believe that the specified forest produce in respect of which the application has been made, has been obtained, illegally or collected illicitly or without authority, may, after giving the applicant such opportunity of being heard as he may in the circumstances deem fit, reject such application by an order in writing.
