Section 3(5) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
(5)(i)Every such application shall be accompanied by a Treasury Challan showing a cash deposit of rupees five hundred under the head "Revenue Deposit" in the name of the Divisional Forest Officer concerned as advance Security Deposit. Challan for making revenue deposit may be obtained from any of the Divisional Forest Officers.(ii)In addition to the advance security deposit mentioned above the applicant shall furnish and enclose a certificate of personal solvency or the security bond of an independent surety holding such certificate to the extent of the amount specified in the aforesaid notice issued under sub-rule (1) ;Provided that the State Government may exempt a Gram Panchayat or a Co-operative Society or the Madhya Pradesh State Tribal Co-operative Development Corporation from the provisions of this clause.(iii)The applicant shall not withdraw the application until orders of the competent authority accepting or rejecting the application are passed or another person, Gram Panchayat or Co-operative Society or the Madhya Pradesh State Tribal Co-operative Development Corporation is appointed an Agent for that unit. Breach of this provision will entail forfeiture of the advance security deposit prescribed under clause (i).
