Section 6(1) in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
(1)The State Government shall, for each year commencing on the 1st day of July and ending on the 30th day of June next following, constitute, in respect of each [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce, an Advisory Committee for one or more Revenue Commissioners' divisions in the State consisting of not more than nine members as may be notified by the State Government from time to time for the purpose of advising the State Government in the matter of fixation, from time to time, of a fair and reasonable price at which such produce may be purchased by the State Government or its authorised officer or agent, as is offered for sale in such division or divisions in accordance with the provisions of this Act:Provided that, two of the members shall be from amongst the traders of the respective [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce, or manufacturers of finished goods using such produce; and four members shall be from amongst the growers of the respective [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce other than the State Government.
