Section 7 in The Rajasthan Tendu Leaves (Regulation of Trade) Act, 1974
7. State Government to fix price in consultation with Committee.
- The State Government shall, after consultation with the Committee constituted under section 6, fix the price at which tendu leaves shall be purchased by it or by any of its authorised officer or agent, from growers of tendu leaves during the year for which the Committee is constituted under sub-section (i) of section 6 and shall publish the same in the Official Gazette and in such other manner as may be prescribed and the so fixed shall not be altered during the year to which the price relates:Provided that, if the Committee fails to tender advice within the period specified under sub-section (5) of section 6 or such iurther period not exceeding fifteen days as the State Government may allow, the State Government may proceed to fix the price without consultation with the Committee:Provided further that different prices may be fixed for different units, and in so doing regard shall be had amongst other things to:-(a)prices of tendu leaves obtained or fixed under this Act or any other enactment during the preceding three years in respect of the area comprised in the unit;(b)the quality of the tendu leaves grown in the unit;(c)transport facilities available in the unit;(d)the cost of transport; and(e)the general level of wages for unskilled labour prevalent in the unit.
