Section 4 in The M.P. Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987
4. Price or rate of forest produce sold or supplied to purchasers not to exceed market value.
(1)The price or rate for sale or supply of the forest-produce, to be fixed at the time of any revision of the price or rate under Section 3 shall not exceed the market value of the forest-produce at the time of such revision, as may be determined by the State Government in the prescribed manner.(2)Where the price or rate is fixed at the time of revision, for a period exceeding twelve months at a time, the State Government may provide for an annual increase in the price or rate towards the anticipated escalation in the market value of the forest-produce during the period the revised price or rate is to remain in force.
