Section 7 in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
7. Power of State Government or of its agents to fix purchase price of specified produce.-
(1)The State Government or its agents authorised by it in this behalf, shall, in respect of any specified produce, fix the price at which such produce shall be purchased by, or on behalf of, the State Government, in any specified Tribal area or part thereof and shall publish the same in such manner as the State Government may determine:Provided that, prices may be fixed or revised from time to time, periodically or when considered necessary, and different prices may be fixed for different produce or any quality or variety thereof in different specified Tribal areas or parts thereof and in doing so, regard shall be had, amongst other things, to-(a)the price of the specified produce determined on the recommendations of the Agricultural Prices Commission established by the Government of India;(b)the quality of the specified produce grown in that specified Tribal area or any part thereof;(c)such other factors as the circumstances of each case may require.(2)When the prices are fixed or revised by the agents, they shall also comply with the guidelines issued in this behalf by the State Government, from time to time.(3)Nothing in sub-sections (1) and (2) shall affect the price fixed in respect of any agricultural produce (being a specified produce) under any order made under section 3 of the Essential Commodities Act, 1955 (10 of 1955), requiring persons holding in stock such agricultural produce to sell it to the State Government at a specified price.
