Section 3(1) in Telangana Forest Produce (Fixation of Selling Prices) Act, 1989
(1)No lease, agreement or any other arrangement entered into or made by the government providing for the supply of forest produce by the government shall be for a term exceeding ten years; and the supply under every such lease, agreement or other arrangement shall, notwithstanding anything to the contrary contained in such lease, agreement or other arrangement, be subject to the condition of availability of such forest produce.
