Section 5(1) in The Maharashtra Forest Produce (Regulation Of Trade) Act, 1969
(1)On the issue of a notification under sub-section (3) of section 1 in any area, no person other than—(a)the State Government ;(b)an officer of the State Government authorised, in writing in that behalf ; or(c)an agent in respect of the unit in which the forest produce has grown ;shall purchase or transport the forest produce to which this Act applies.Explanation I.¬— Purchase of forest produce from the State Government, or the aforesaid Government Officer or agent, shall not be deemed to be a purchase in contravention of the provision of the Act.Explanation II. — A person having no interest in the holding who has acquired the right to collect any forest produce grown on such holding shall be deemed to have purchased such produce in contravention of the provisions of this Act.
