Section 5(1) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971
(1)Upon the issue of a notification under sub-section (3) of section 1 in respect of an area, no person other than-(a)the Government, or(b)an officer of the Government authorised in writing by them in that behalf (hereafter in this Act referred to as the 'authorised officer'), or(c)an agent appointed for a unit,[shall sell or purchase or cure or otherwise process or collect or store or transport] [For the words 'shall purchase or transport', substituted by Act No. 21 of 1974.] any minor forest produce to which this Act applies.[Explanation. [Inserted by Act No. 21 of 1974.] - Any sale to, or purchase from, the Government, the authorised officer or the agent, of a minor forest produce shall not be deemed to be a sale or purchase in contravention of the provisions of this section].
