Section 5 in The Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982
5. State Government to purchase all forest produce offered for sale.
(1)Subject to the provisions of section 8, the State Government through its authorised officer or agent appointed under section 3 shall purchase at the price fixed under section 7 all forest produce offered for sale by the owner during normal hours of business at such places or premises as may be specified by the State Government through its authorised officer or its agent.(2)Notwithstanding anything contained in sub-section (1), where the officer-in-charge of the division has reason to believe that any forest produce offered for sale belongs to the State Government, such forest produce may be appropriated without payment of price.
