Section 9 in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
9. State Government or agent to purchase specified forest produce.
(1)The State Government or their authorised officer or agent shall be bound to purchase at the price fixed under Section 7 specified forest produce offered for sale at the depot during the hours of business :Provided that it shall be open to the State Government or the authorised officer or the agent to refuse to purchase any specified forest produce which in their opinion is not fit for the purpose of consumption or use as raw material tor manufacture or for trade.(2)Any person aggrieved by rejection of his specified forest produce by an authorised officer or agent under proviso to sub-section (1) may, within fifteen days therefrom, refer the matter to the [Officer-in-charge of Forest Division] [Substituted for 'Divisional Forest Officer' by M.P. Act No. 11 of 2009.], or such other officer who may be empowered by the State Government in this behalf, having jurisdiction over the unit in which the specified forest produce has been grown or found.(3)On receipt of a complaint under sub-section (2), the [Officer-in-charge of Forest Division] [Substituted for Divisional Forest Officer' by M.P. Act No. 11 of 2009.], or such other officer, as the case may be, shall hold an enquiry in the prescribed manner and after hearing the parties concerned shall pass such orders as he may deem fit and in case finds the rejection of the specified forest produce to be improper, he may,-(a)if he considers the specified forest produce in question still suitable for the manufacture in which specified forest produce is used or for trade direct the authorised officer or agent, as the case may be, to purchase the same and may also award to the person aggrieved such further compensation not exceeding twenty per centum of the price of the specified forest produce payable to him as he may deem fit.(b)the considers that the produce in question has since become unsuitable for the manufacture in which such specified forest produce is used or for trade, direct the payment to the person aggrieved of any amount not less than the price of such produce payable to him under sub-section (1) and such further compensation not exceeding twenty per centum of such price as he may deem fit by way of damages for the loss suffered by such person.(4)Nothing in this section shall be construed so as to debar the appropriation of the produce offered for sale if the State Government or their authorised officer or the agent has reason to believe that the produce appertain to forests or lands belonging to the State Government and paying only such collection charges if any, as the State Government may from time to time determine :Provided that in case of any dispute, the [Officer-in-charge of Forest Division] [Substituted for 'Divisional Forest Officer' by M.P. Act No. 11 of 2009.], or such other officer who may be specifically empowered in this behalf as specified in sub-section (2) shall hear and dispose of the same in the manner provided therein.
