Section 12A(1) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
(1)Any [manufacturer of bidis or dealer of tendu leaves] with whom [the excess quantity is left over after his requirement] [Substituted for 'the excess quantity is left over after his requirement or export' by M.P. Act No. 1 of 2008.] shall not re-sell such excess quantity of tendu leaves without the permission of the State Government or any officer as may be authorized in this behalf such [manufacturer of bidis or dealer of tendu leaves] [Substituted for 'manufacturer of bidis or exporter of tendu leaves' by M.P. Act No. 1 of 2008.] who intends to re-sell such tendu leaves shall apply to the State Government or to the authorised officer in such form containing such particulars as may be prescribed.
