Section 20 in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
20. Transitory provision.
- Where at any time before the appointed day, any person had entered into any contract for the sale of resin expected to be tapped by him to any trader and obtained an advance from such trader towards the price of the resin expected to be delivered to the trader under such contract, then notwithstanding that by virtue of the provisions of Sections 4 and 17, such contract shall have become void on the appointed day, the said person and trader may make a joint application before the Divisional Forest Officer or an officer authorised by him in that behalf giving particulars of such advance, and thereupon the said officer, on being duly satisfied that the application has been voluntarily made by the said person, may direct the officer to pay on behalf of the said person to such trader a sum equivalent to the said advance (less the amount already repaid by the said person, to such trader) without any interest or compensation, out of the price due to the said person for resin sold under Section 8, and the liability of the State Government to the said person and of the said person to the trader shall to the extent of such payment stand discharged, and tire said person shall not be liable to pay any interest or compensation in respect of such advance.
