Section 26(3) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
(3)Collection and marketing of Tendua Patta shall be undertaken as under:(i)The trade of Tendu patta is governed by the Rajasthan Tendu Leaves (Regulation of Trade) Act, 1974(Act No.5 of 1974);(ii)The Tendu patta shall continue to be collected by the Forest Department in accordance with the Rajasthan Tendu Leaves (Regulation of Trade) Act, 1974(Act No.5 of 1974);(iii)The [gross revenue] [Substituted 'net revenue' by Notification No. F. 4(6) PESA Rules/Legal/PR/2010/250, dated 27.2.2013-Rajasthan Gazette Extraordinary Part 4(C)(I), dated 1.3.2013 page 194, G.S.R. 119.] received from collection of tendu leaves shall be transferred to respective Panchayats from whose area tendu patta is collected in the ratio of production of Tendu Patta from its area;(iv)The details of Tendu Patta collected from different Gram Sabha areas shall be compiled by the Forest Department in accordance with the procedure finalized by the Advisory Committee constituted by the Forest Department for advising the State Government on the rate at which tendu patta is collected every year;(v)The Gram Sabha shall use 50% of this revenue for infrastructure development and rest 50% on cultural operations required for augmenting the production of tendu patta in its area; and(vi)The Advisory Committee of the Forest Department shall necessarily have representation of Panchayati Raj Institutions.Chapter-VII Control Over Minor Minerals
