Section 5 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
5. Restriction on purchase or transport of specified forest produce.
(1)On the issue of a notification under sub-sections (3) and (4) of Section 1 with respect to any area, no person other than-(i)The Government;(ii)An Officer of the Government authorised in writing in this behalf,(iii)An agent in respect of the unit in which the specified forest produce is grown or found;shall purchase or transport or import or export such specified forest produce in and from such area.Explanation I. - Purchase of specified forest produce from the State Government or the aforesaid Government Officer or agent or a licensed vendor shall not be deemed to be a purchase in contravention of this Act.Explanation II. - A person having no interest in the holding who has acquired the right to collect the specified forest produce grown or found on land shall be deemed to have purchased such produce in contravention of the provision of this Act.(2)Notwithstanding anything contained in sub-section (1)-(i)a primary collector of a specified forest produce may transport his specified forest produce from any place within the unit wherein such specified forest produce is grown or is found to any other place in that unit;(ii)any person may transport the specified forest produce not exceeding the quantity as may be prescribed, from the place of purchase of such produce to the place where such produce is required for bona fide use or for consumption;(iii)specified forest produce purchased from the Government or any Officer or Agent specified in the said sub-section by any person for industrial purposes or manufacture of goods within the State in which such specified forest produce is used, as raw material or by person for sale or consumption outside the State or for import in the State or transport through this State or by the licensed vendor may be transported by such person in accordance with the terms and conditions of a permit to be issued in that behalf by such authority and in such manner as may be prescribed; and(iv)any person having the right in any forest in respect of any specified forest produce under any law for the time being in force, may transport such produce for his domestic use or consumption in such quantity and subject to such terms and conditions as may be prescribed.(3)Any person desiring to sell the specified forest produce may sell them to the aforesaid Government Officer or Agent at any depot situated within the said unit:Provided that the Government, the Government Officer, or Agent shall not be bound to re-purchase the specified produce once sold.
