Section 3(7) in The Orissa Forest Produce (Control of Trade) Rules, 1983
(7)Notwithstanding anything contained in these rules where the Government is of the opinion that it is expedient and necessary to do so it may, for reasons to be recorded in writing therefore, appoint a Cooperative Society, a Grama Panchayat, the Orissa State Tribal Development Co-operative Corporation, the Orissa Forest Corporation Ltd. or any other Government Undertaking as agent or agents for one or more unit of each specified forest produce, and in such case it shall not be necessary to invite applications under Sub-rule (1) of Rule 3.
