Section 4 in The Orissa Kendu Leaves (Control of Trade) Act, 1961
4. Sale Price.
(1)The Government shall, after consultation with the Advisory Committee constituted under Sub-section (2), fix the price at which Kendu leaves shall be purchased by them or by any officer or agent from growers of Kendu leaves during any year and shall publish the same in the prescribed manner not later than the 31st day of January of that year and the price so fixed shall not be altered during such year :Provided that different prices may be fixed for different units having regard to-(a)prices fixed under any law during the preceding three years in respect of the area comprised in the unit;(b)quality of the leaves grown in the unit;(c)transport facilities available in the unit;(d)the cost of transport; and(e)general level of wages for unskilled labour prevalent in the unit.(2)The Government shall constitute an Advisory Committee for the State consisting of not less than six members as may be notified by Government from time to time ;Provided that not more than one-third of such members shall be from amongst persons who are growers of Kendu leaves.(3)It shall be the duty of the aforesaid Committee to advise Government on such matters as may be referred to it by Government.(4)The business of the Committee shall be conducted in such manner and the members shall be entitled to such allowances, if any, as may be prescribed.
