Section 5A(3) in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972
(3)A person authorised under sub-section (1) shall be deemed to be an agent for all or any of the purposes of this Act as may be prescribed, but shall not be entitled to payment of any amount by way of commission or otherwise for the collection of tendu leaves.] [Inserted by U.P. Act No. 6 of 1973, Section 4.]
