Section 6 in The M.P. Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987
6. Purchaser may terminate agreement after giving one month's notice.
- If any amendment made in the terms and conditions of an agreement under Section 3, or any revision made in the price or rate for sale or supply of forest produce under that section, if not acceptable to the purchaser, he may, at his option, by giving to the State Government one month's notice in writing within a period of six months from the date on which the amendment in the terms and conditions or the revision in the price or rate, as the case may be, is communicated to him, terminate the agreement, and accordingly the agreement shall stand terminated at the end of the notice period.
