Section 12A in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
12A. [ Re-sale of excess specified forest produce by manufacturer, trader or consumer. [Inserted by M.P. Act No. 15 of 1987.]
(1)Any manufacturer who uses any specified forest produce as a raw material, or any trader or consumer of specified forest produce with whom such produce is left over in excess after his use, requirement or consumption, shall not re-sell the same without the permission, of the State Government or any officer authorised by the State Government in this behalf (hereinafter referred to in this section as authorised officer). The manufacturer, trader or consumer intending to sell the specified forest produce left with him in excess shall apply in writing, for permission, to the State Government or the authorised officer clearly stating therein,-(i)the quantity of specified forest produce intended to be sold;(ii)the rate at which such produce is offered for sale; and(iii)the person to whom, the offer is made.(2)Any registered manufacturer, trader or consumer of specified forest produce who intends to purchase such forest produce mentioned in sub-section (1) shall not purchase the same without the permission in writing, of the State Government or the authorised officer. Such registered manufacturer, trader or consumer shall apply in writing for permission to State Government or the authorised officer clearly stating therein, the name of the seller, the quantity of such forest produce to be purchased and the rate agreed therefor.](3)[ On receipt of application under sub-section (1) for reselling the specified forest produce and application under sub-section (2) for the purchase of such specified forest produce, the State Government or the authorised officer may, on payment of such consideration by the purchaser, as may be prescribed, grant the permission in writing to both of them] [Substituted by M.P. Act No. 16 of 1990 (w.e.f. 21-8-1990).].
