Section 19(2) in The Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982
(2)Where at any time before the commencement of this Act, any person had entered into any contract for the sale of forest produce to any trader and obtained an advance from such trader towards the price of the forest produce accepted to be delivered to the trader under such contract, than notwithstanding that by virtue of the provisions of section 4, such contract shall have become void on the commencement of the Act, the said person and trader may make a joint application before the Divisional Forest Officer or an officer authorised by him or the agent, in that behalf, giving particulars of such advance and there upon the said office, on being satisfied that the transaction is genuine one may direct the officer of the State Government or the agent to pay on the said person to such trader a sum equivalent to the said advance (less the amount already repaid by the said person to such trader) without any interest or compensation out of the price due to the said person for the forest produce sold under section 5 and the liability of the State Government or the agent to the said person and of the said person to the trader shall to the extent of such payment, stand discharged and the said person shall be liable to pay; any interest or compensation in respect of such advance. Such claims shall lapse after the 30th November, 1982.
