Section 5(1) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(1)On the issue of a notification under sub-section (3) of Section 1 with respect to any area, no person other than,-(a)the State Government;(b)an officer of the State Government authorised in writing in that behalf; or(c)an agent in respect of the unit in which the specified forest produce is grown or found;shall purchase or transport such specified forest produce in such area.Explanation I. - Purchase shall include purchase by barter.[Explanation II. [Substituted by M.P. Act No. 16 of 1990 (w.e.f. 21-8-1990).] - Purchase of specified forest produce from the State Government or the aforesaid Government Officer or Agent or a licensed Vendor or purchase under Section 12-A shall not be deemed to be a purchase in contravention of the provisions of this Act.]Explanation III. - A person having no interest in the holding who has acquired the right to collect the specified forest produce grown or found on such holding shall be deemed to have purchased such produce in contravention of the provisions of this Act.
