Section 5 in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
5. Restriction on purchase or transport of [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce.
(1)On the issue of a notification under sub-section (3) of section 1 in any area, no person other than,-(a)the State Government;(b)an officer of the State Government authorised in writing in that behalf; or(c)an agent in respect of the unit in which the [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce has grown; shall purchase or transport the [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce to which this Act applies.Explanation I.- Purchase of [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce from the State Government, or the aforesaid Government Officer, or agent, shall not be deemed to be a purchase in contravention of the provisions of this Act.Explanation II.- A person having no interest in the holding who has acquired the right to collect any [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce grown on such holding shall be deemed to have purchased such produce in contravention of the provisions of this Act.(2)Notwithstanding anything contained in sub-section (1),(a)a grower of any [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce may transport such produce belonging to him from any place within the unit wherein such produce has grown, to any other place in that unit; and(b)[*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce purchased from the State Government or any officer or agent specified in the said sub-section by any person for manufacture of finished goods using such produce within the State or by any person for sale outside the State may be transported by such person outside the unit 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.(3)Any person desiring to sell [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce may sell it to the aforesaid Government Officer or agent at any depot situated within the said unit.
