Section 9(4) in The Orissa Forest Produce (Control of Trade) Act, 1981
(4)[ The State Government or its authorised officer or agent shall be entitled to take delivery of any specified forest produce collected by any person from land owned by the State Government or Government Forest on payment of such collection charges as may be determined by the State Government from time to time :Provided that it shall be open to the State Government or the authorised officer or agent to refuse to take delivery of any such forest produce which is not fit for consumption or use as raw material for manufacture or trade:Provided further that in the case of any dispute, the Divisional Forest Officer or such other officer who may be specifically empowered in this behalf, as specified in Sub-section (2) shall hear and dispose of the same in the manner provided in this Act and the Rules made thereunder.] [Substituted by Orissa Act 16 of 1987 w.e.f. 5.9.1981 See Orissa Gazette Extraordinary No.1321 dated 18.9.1987.]
