Section 5 in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971
5. Restriction on purchase or transport of minor forest produce.
(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].(2)Notwithstanding anything in sub-section (1),-(a)[ a registered grower may collect any minor forest produce from any land belonging to him on which such produce is grown, and may transport the minor forest produce so collected, from such land to the nearest depot within the unit in which the said land is included; and] [Substituted by act No. 21 of 1974.](b)minor forest produce purchased from the Government or from any authorised officer or agent, by any person for manufacture of finished goods within the State using such produce, or by any person for sale of such produce outside the State, [may be cured or otherwise processed or stored or transported by such person within or outside the unit,] [Substituted by Act No. 21 of 1974.] in accordance with the terms and conditions of a permit, to be issued in that behalf by such authority and in such manner as may be prescribed.[Explanation. [Inserted by Act No. 21 of 1974.] - For the purposes of this clause, the expression "transport by such person within or outside the unit" means the transport of minor forest produce at all stages, including the transport to any subsidiary distribution centre situated at a place of work or manufacture.](3)[ Any person desiring to sell any minor forest produce may sell the produce to the Government or the authorized officer or agent in such form and in such manner as may be prescribed.] [Substituted by Act No. 21 of 1974.](4)[ No growers shall carry on,-(a)any trade or business in,(b)any industry with the use of,the minor forest produce to which this Act applies, except in accordance with the provisions of this Act or the rules made thereunder.] [Added by Act No. 21 of 1974.]
