Section 12A(2) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
(2)Any [manufacturer of bidis or dealer of tendu leaves] [Substituted for 'manufacturer of bidis or exporter of tendu leaves' by M.P. Act No. 1 of 2008.], who intends to purchase such excess quantity of tendu leaves mentioned in sub-section (1) of this section shall not purchase the same without the permission of the State Government or any officer as may he authorized in that behalf. Such [manufacturer of bidis or dealer of tendu leaves] [Substituted for 'manufacturer of bidis or exporter of tendu leaves' by M.P. Act No. 1 of 2008.] shall apply to the State Government or to the authorized officer in such form containing such particulars as may be prescribed.
