Section 9(1) in The Rajasthan Tendu Leaves (Regulation of Trade) Act, 1974
(1)The State Government or their authorised officer or agent shall be bound to purchase at the price fixed under section 7, tendu leaves offered for sale at the depot during the hours of business:Provided that it shall be open to the State Government or the authorised officer or the agent to refuse to purchase any leaves which in their opening are not fit for the purpose of manufacture of bidis. Such refusal shall be communicated in writing duly signed, dated and sealed by that authority.
