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State of Madhya Pradesh - Section

Section 12 in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

12. Permit is valid up to.........................................................

Note. - Unless otherwise authorised by Divisional Forest Officer in writing, the period shall not exceed 48 hours.Place.............
  ..............................................
Date....................hour....................... Signature of issuing Officer,Checked
.....................................Signature of Checking Officerwith the date & designation.Form 'D'[See Rule 6 (2)]Application for Registration of Grower of forest produce under Section 19 for the specified forest produce (.......................)
(a)Name, Father's name and address of the applicant.
(b)Location, area and survey number of the plots on which the specified forest produce ( ) is grown.
(c)Particulars regarding ownership of the land.
(d)Number of trees of...................existing in each plot.
(e)Whether he is growing the specified forest produce (..................) as a commercial crop.
(f)Estimated production of the specified forest produce (............)