Section 5(2) in The Orissa Forest Produce (Control of Trade) Act, 1981
(2)Notwithstanding anything contained in Sub-section (1) -(a)a grower of forest produce other than Mahua may transport his produce from any place within the unit wherein such produce is grown or found to any other place in that unit and a grower of Mahua may transport the Mahua grown by him from any place within the district wherein such Mahua is grown or found to any place within that District.(b)[* * * *] [Deleted by Orissa Act 15 of 1987 See O. G. E. No. 1289 dated 14.9.1987.](c)any person having right to that effect over any forest in respect of any specified forest produce under any law for the time being in force, may transport such produce for his domestic use or consumption in such quantity and subject to such terms and conditions as may be prescribed.
