Section 5(1) in The Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982
(1)Subject to the provisions of section 8, the State Government through its authorised officer or agent appointed under section 3 shall purchase at the price fixed under section 7 all forest produce offered for sale by the owner during normal hours of business at such places or premises as may be specified by the State Government through its authorised officer or its agent.
