Section 7(1) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(1)The State Government or its agents authorised by it in this behalf, shall, in respect of any specified produce, fix the price at which such produce shall be purchased by, or on behalf of, the State Government, in any specified Tribal area or part thereof and shall publish the same in such manner as the State Government may determine:Provided that, prices may be fixed or revised from time to time, periodically or when considered necessary, and different prices may be fixed for different produce or any quality or variety thereof in different specified Tribal areas or parts thereof and in doing so, regard shall be had, amongst other things, to-(a)the price of the specified produce determined on the recommendations of the Agricultural Prices Commission established by the Government of India;(b)the quality of the specified produce grown in that specified Tribal area or any part thereof;(c)such other factors as the circumstances of each case may require.
