Section 3(1) in The Orissa Kendu Leaves (Control of Trade) Act, 1961
(1)No person other than-(a)the Government;(b)an officer of Government authorised in that behalf; or(c)an agent in respect of the unit in which the leaves have grown; shall purchase or transport Kendu leaves.Explanation I - Purchase of Kendu leaves from 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 land who has acquired the right to collect Kendu leaves grown, on such land shall be deemed to have purchased such leaves in contravention of the provisions of this Act.
