Section 9(4) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(4)Nothing in this section shall be construed so as to debar the appropriation of the produce offered for sale if the State Government or their authorised officer or the agent has reason to believe that the produce appertain to forests 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 case of any dispute, the [Officer-in-charge of Forest Division] [Substituted for 'Divisional Forest Officer' by M.P. Act No. 11 of 2009.], 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.
