Section 7 in The Orissa Forest Produce (Control of Trade) Act, 1981
7. Government to fix Price in connection with Committee.
- The State Government shall, after consultation with the Committee constituted under Section 6, fix the price at which specified forest produce shall be purchased by it or by any of its authorised officers or agents from growers of specified forest produce in the Revenue Commissioner's Division and shall publish the same in the Gazette and in such other manner as may be prescribed not later than the 30th day of June of the calendar year for which the Committee is constituted and the price so fixed shall remain in force up to the end of such calendar year and shall not be altered during that year :Provided that if the Committee fails to tender advice within the period specified under Sub-section (5) of Section 6 or such further period not exceeding fifteen days as the State Government may allow, the State Government may proceed to fix the price without waiting for the advice of the Committee :Provided further that different prices may be fixed for different units, and in so doing regard shall be had amongst other things to :(a)the prices of specified forest produce obtained or fixed under the Act or any other enactment during the preceding three years in respect of the area comprised in the unit ;(b)the quality of the specified forest produce 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 and the provisions of the Minimum Wages Act, II of 1948.
