Section 5(1) in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
(1)On the issue of a notification under sub-section (3) of section 1 in any area, no person other than,-(a)the State Government;(b)an officer of the State Government authorised in writing in that behalf; or(c)an agent in respect of the unit in which the [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce has grown; shall purchase or transport the [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce to which this Act applies.Explanation I.- Purchase of [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce from the State Government, or the aforesaid Government Officer, or agent, shall not be deemed to be a purchase in contravention of the provisions of this Act.Explanation II.- A person having no interest in the holding who has acquired the right to collect any [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce grown on such holding shall be deemed to have purchased such produce in contravention of the provisions of this Act.
