Section 5 in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
5. Marketing and transport of specified agricultural produce prohibition.-
(1)Notwithstanding anything contained in any law for the time being in force, but subject to the provisions of this section,-(a)no producer or fore gatherer of such agricultural produce in such Tribal area as the State Government may, by notification in the Official Gazette, specify (hereinafter referred to as "the specified produce" and "the specified Tribal area", respectively) shall, after the appointed date, sell such specified produce in such specified Tribal area, either for cash or kind or in any other manner whatsoever, to any person, except to the State Government or Tribal Authority or agent, authorised by the State Government;(b)no person, except the State Government, Tribal Authority or agent authorised by the State Government shall purchase from the producer or fore gatherer any specified produce in any specified Tribal area.(2)The State Government or the Tribal Authority may by order in writing open collection centres in the specified Tribal area for collecting thereat the specified produce for the purpose of their marketing. The State Government or the Tribal Authority shall publish such order for the information of the public in such manner as it thinks fit.(3)Where any producer or foregatherer wishes to sell any specified produce within the specified Tribal area under the provisions of this Act, he shall tender all such specified produce only at the collection centre opened for the purpose under sub-section (2).(4)Nothing in sub-section (1) shall apply to any sale by retail by any producer or forgatherer of any specified produce in any specified Tribal area or to any purchase by retail by any person from any producer or foregatherer of such produce in such area.(5)When any agricultural produce is notified in relation to any specified Tribal area under sub-section (1), no person other than the State Government, Tribal Authority or agent authorised by the State Government in this behalf shall, except with the previous permission of the State Government or the Tribal Authority or any officer or other person authorised by the State Government, transport or attempt to transport any such specified produce from such Tribal area to any place outside such area, or vice versa.
