Section 5(1) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
(1)On the issue of a notification under sub-section (3) of Section 1 in any area, no person other than,-(a)the State Government;(b)an officer of State Government authorized in writing in that behalf; or(c)an agent in respect of the unit in which the leaves have grown; shall purchase or transport tendu leaves.[Explanation I [Substituted by M.P. Act No. 7 of 1989 (w.e.f. 31-12-1988).] :- Purchase of tendu leaves from the State Government or the aforesaid Government Officer or agent or purchase under Section 12-A shall not be deemed to be a purchase in contravention of the provisions of this Act.]Explanation II :- A person having no interest in the holding who has acquired the right to collect tendu leaves grown on such holding shall be deemed to have purchased such leaves in contravention of the provisions of this Act.
