Section 3(1) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973
(1)Any person may, under Clause (b) of sub-section (2) of Section 5 of the Act, transport individually such specified timber from the place of purchase to the place where it is required for his bona fide use or for consumption as is sold to him by the licenced Vendor under a Consumer's Sale Certificate.
