Section 3(2) in The Orissa Kendu Leaves (Control of Trade) Act, 1961
(2)Notwithstanding anything contained in Sub-section (1) -(a)a grower of Kendu leaves may transport his leaves from any place within the unit, wherein such leaves have grown to any other place in that unit; [* * *] [The word and, omitted by Orissa Kendu Leaves, (Control of Trade) (Amendment) Act 6 of 1969.].[Provided that a registered grower may also transport his leaves from any place within the unit wherein such leaves have grown to any other place outside the unit for the purpose of sale to the Government or any agent in respect of the unit authorised to purchase the same from him; and] [Inserted Orissa Kendu Leaves, (Control of Trade) (Amendment) Act 6 of 1969.](b)leaves purchased from Government or any officer or agent specified in the said Sub-section by any person for manufacture of bidis within the State or by any person for sale outside the State may be transported by such person outside the unit under a permit to be issued in that behalf by such authority and in such manner as may be prescribed and the permit so issued shall be subject to such conditions as may be preserved.
