Section 8(2) in The Karnataka Supply Of Forest Produce By Government (Revision Of Agreements) Act, 1987
(2)In particular and without prejudice to the generality of the foregoing provisions such rules may be made for all or any of the following matters, namely:-(a)for giving notice of the amendment proposed to be made in agreement or of any revision of price proposed to be made under section 3 and for affording the purchaser an opportunity of showing cause against the proposal.(b)the principles on which, the manner in which and the authority by which, the market value shall be determined for the purposes of section 4.
