Section 12A(3) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(3)[ On receipt of application under sub-section (1) for reselling the specified forest produce and application under sub-section (2) for the purchase of such specified forest produce, the State Government or the authorised officer may, on payment of such consideration by the purchaser, as may be prescribed, grant the permission in writing to both of them] [Substituted by M.P. Act No. 16 of 1990 (w.e.f. 21-8-1990).].
