Section 9(1) in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
(1)The State Government or its authorised officer or agent shall be bound to purchase at the price fixed under section 7 [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce offered for sale at the depot during the hours of business:Provided that, it shall be open to the State Government or the authorised officer or the agent to refuse to purchase any [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce which in their opinion is not fit for the purpose of manufacture of finished goods using such produce, or for any other commercial purpose.
