Section 22A in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
22A. [ Power to exclude specified forest produce from the operation of the Act. [Inserted by M.P. Act No. 16 of 1972 (w.e.f. 2-6-1972).]
(1)The State Government may, from time to time, by notification, direct that from a date specified therein, a forest produce specified in the notification mentioned in or issued under sub-section (3) of Section 1 shall cease to be a specified forest produce in relation to the area or areas as may be specified in the said notification.(2)The State Government may, from time to time, by a like notification direct that from a date specified therein the specified forest produce which ceased to be so under sub-section (1) shall be specified forest produce in relation to the area or areas as may be specified in the said notification.(3)Even notification issued under sub-section (1) or sub-section (2) shall, as soon as may be, after it is issued, be laid on the table of the Legislative Assembly],
