Section 5(1) in The Bihar Forest Produce (Regulation of Trade) Act, 1984
(1)On the issue of a notification under sub-sections (3) and (4) of Section 1 with respect to any area, no person other than-(i)The Government;(ii)An Officer of the Government authorised in writing in this behalf,(iii)An agent in respect of the unit in which the specified forest produce is grown or found;shall purchase or transport or import or export such specified forest produce in and from such area.Explanation I. - Purchase of specified forest produce from the State Government or the aforesaid Government Officer or agent or a licensed vendor shall not be deemed to be a purchase in contravention of this Act.Explanation II. - A person having no interest in the holding who has acquired the right to collect the specified forest produce grown or found on land shall be deemed to have purchased such produce in contravention of the provision of this Act.
