Section 5(5) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(5)When any agricultural produce is notified in relation to any specified Tribal area under sub-section (1), no person other than the State Government, Tribal Authority or agent authorised by the State Government in this behalf shall, except with the previous permission of the State Government or the Tribal Authority or any officer or other person authorised by the State Government, transport or attempt to transport any such specified produce from such Tribal area to any place outside such area, or vice versa.
