Section 5 in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
5. Restriction on purchase or transport of tendu leaves.
(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 State Government authorized in writing in that behalf; or(c)an agent in respect of the unit in which the leaves have grown; shall purchase or transport tendu leaves.[Explanation I [Substituted by M.P. Act No. 7 of 1989 (w.e.f. 31-12-1988).] :- Purchase of tendu leaves from the State Government or the aforesaid Government Officer or agent or purchase under Section 12-A 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 tendu leaves grown on such holding shall be deemed to have purchased such leaves in contravention of the provisions of this Act.(2)Notwithstanding anything contained in sub-section (1),-(a)a grower of tendu leaves may transport his leaves from any place within the unit wherein such leaves have grown to any other place in that unit; and[x x x] [Clause (b) omitted by M.P. Act No. 7 of 1989.](b)[] [Renumbered as clause (b) by M.P. Act No. 7 of 1989.] tendu leaves purchased from the State Government or any officer or agent specified in said sub-section by any person for manufacturer of bidis within the State or by any person for sale outside the State may be transported by such person outside the unit in accordance with the terms and conditions of a permit to be issued in that behalf by such authority in such manner and on payment of such fee as may be prescribed. Different rates of fee may be prescribed for different types of transport vehicles.(3)Any person desiring to sell tendu leaves may sell them to the aforesaid Government officer or agent at any depot situated within the said unit.
