Section 3 in The Maharashtra Forest Produce (Regulation Of Trade) Act, 1969
3. Constitution of units.
The State Government may divide every specified area into such number of units as it may deem fit in respect of each forest produce.Provided that, the areas earmarked or assigned to the Village Forest Management Committees shall, from the date of the commencement of the Maharashtra Forest Produce (Regulation of Trade)(Amendment) Act, 2014, be excluded from such units.
