Section 5A in The U.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1972
5A. [ [Inserted by U.P. Act 15 of 1979, Section 2 (w.e.f. 7th April, 1979).]
(1)Notwithstanding anything contained in this Act but subject to Section 16, the State Government or an officer empowered by it by general or special order in this behalf, may, by permit, authorise in the manner prescribed a person to whom the State Government has sold or with whom it has agreed to sell tendu leaves to collect the same on its behalf directly form the grower of tendu leaves, on payment of price thereof to such growers.(2)The permit referred to in sub-section (1) shall specify the estimated quantity sold, the name of the grower of tendu leaves, the amount required to be paid to such grower and such other particular as may be prescribed.(3)A person authorised under sub-section (1) shall be deemed to be an agent for all or any of the purposes of this Act as may be prescribed, but shall not be entitled to payment of any amount by way of commission or otherwise for the collection of tendu leaves.] [Inserted by U.P. Act No. 6 of 1973, Section 4.]
