Section 4(2) in The M.P. Van Upaj Ke Kararon Ka Punrikshan Niyam, 1987
(2)Where no sale of a forest produce has taken place within the Slate, during the period referred to in a clause (a) of sub-rule (1), the market value of forest produce shall be determined by the State Government, taking into consideration the open and negotiated sales transaction of such forest produce effected in on or more of the States adjoining the State of Madhya Pradesh but keeping in view, as far as possible, the factors mentioned in sub-rule (1).Explanation. - For the purposes of this rule, "Open Sales" shall include sales effected by public auctions or by inviting public or limited tenders, and "negotiated sales" shall exclude sales in which the price or the rate for sale or supply is fixed by the supplier under a pre-existing agreement.
