Section 9(1) in The 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 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 forest produce which in their opinion is not fit for the purpose of manufacture of finished goods using such produce, or for any other commer¬cial purpose.Provided further that, the Village Forest Management Committee shall purchase the forest produce collected from the area earmarked or assigned to it, at the price fixed by such Committee and the Committee shall not be competent to purchase the forest produce from the area other than the areas earmarked or assigned to it.
