Section 9(4) in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
(4)Nothing in this section shall be construed as to debar the appropriation of any [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce offered for sale, if the State Government or its authorised officer or the agent has reason to believe that such produce appertains to forest or lands belonging to the State Government and paying only such collection charges, if any, as the State Government may from time to time determine:Provided that, in the case of any dispute, the Divisional Forest Officer or such other officer who may be specifically empowered in this behalf as specified in sub-section (2), shall hear and dispose of the same in the manner provided therein.
