Section 6(6) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
(6)Every grower of specified forest produce holding a certificate of registration shall furnish an account of total quantity of specified forest produce collected by him and its disposal during the period specified in his certificate of registration on a date to be indicated therein, in the form prescribed by the officer granting such a certificate. In the event of failure to submit the above account by the prescribed date, the certificate of registration shall be liable for cancellation.
