Section 3 in The Orissa Kendu Leaves (Control of Trade) Act, 1961
3. Restriction on Purchase.
(1)No person other than-(a)the Government;(b)an officer of Government authorised in that behalf; or(c)an agent in respect of the unit in which the leaves have grown; shall purchase or transport Kendu leaves.Explanation I - Purchase of Kendu leaves from the aforesaid Government officer or agent shall not be deemed to be a purchase in contravention of the provisions of this Act.Explanation II - A person having no interest in the land who has acquired the right to collect Kendu leaves grown, on such land shall be deemed to have purchased such leaves in contravention of the provisions of this Act.(2)Notwithstanding anything contained in Sub-section (1) -(a)a grower of Kendu leaves may transport his leaves from any place within the unit, wherein such leaves have grown to any other place in that unit; [* * *] [The word and, omitted by Orissa Kendu Leaves, (Control of Trade) (Amendment) Act 6 of 1969.].[Provided that a registered grower may also transport his leaves from any place within the unit wherein such leaves have grown to any other place outside the unit for the purpose of sale to the Government or any agent in respect of the unit authorised to purchase the same from him; and] [Inserted Orissa Kendu Leaves, (Control of Trade) (Amendment) Act 6 of 1969.](b)leaves purchased from Government or any officer or agent specified in the said Sub-section by any person for manufacture of bidis within the State or by any person for sale outside the State may be transported by such person outside the unit under a permit to be issued in that behalf by such authority and in such manner as may be prescribed and the permit so issued shall be subject to such conditions as may be preserved.(3)Any Person desiring to sell Kendu leaves may sell them to, the aforesaid Government officer or agent at any depot situated within, the said unit.
