Section 4(1) in The Orissa Kendu Leaves (Control of Trade) Act, 1961
(1)The Government shall, after consultation with the Advisory Committee constituted under Sub-section (2), fix the price at which Kendu leaves shall be purchased by them or by any officer or agent from growers of Kendu leaves during any year and shall publish the same in the prescribed manner not later than the 31st day of January of that year and the price so fixed shall not be altered during such year :Provided that different prices may be fixed for different units having regard to-(a)prices fixed under any law during the preceding three years in respect of the area comprised in the unit;(b)quality of the leaves grown in the unit;(c)transport facilities available in the unit;(d)the cost of transport; and(e)general level of wages for unskilled labour prevalent in the unit.
