Section 3(a) in The Karnataka Supply Of Forest Produce By Government (Revision Of Agreements) Act, 1987
(a)to provide for a revision or a periodical revision of the price of the forest produce agreed to be sold or supplied, where such agreement does not provide for any such revision or periodical revision, as the case may be, and, where such periodical revision is provided in the agreement, to provide for reducing or enhancing the period of revision:
