Section 7 in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
7. [ State Government to fix prices. [[Substituted by M.P. Act No. 1 of 2008. Prior to substitution it read as under:-
'7. State Government to fix price in consultation with Committee. - The State Government shall, after consultation with the Committee constituted under Section 6, fix the price at which tendu leaves shall be purchased by it or by any of its authorised officer or ageni from growers of tendu leaves other than the State Government in the Revenue Commissioner's Division during the year for which the Committee is constituted under sub-section (1) of Section 6 and shall publish the same in the Gazette and in such other manner as may be notified by the State Government in this behalf and the price so fixed shall not be altered during the year to which the price relates:Provided that if the Committee fails to tender advice within the period specified under sub-section (5) of Section 6 or such further period not exceeding fifteen days as the State Government may allow, the State Government may proceed to fix the price without consultation of the Committee :Provided further that different prices may be fixed for different units, and in so doing regard shall be had amongst other things, to,-(a)prices of tendu leaves obtained or fixed under this Act or any other enactment during the preceding three years in respect of the area comprised in the unit;(b)quality of the leaves grown in the unit;(c)transport facilities available in the unit:(d)the cost of transport; and(e)general level of wages for unskilled labour prevalent in the unit.']]- The State Government shall, in such manner as may be presribed, fix a price at which tendu leaves shall be purchased by it or by any of its authorised officer or agent from growers of tendu leaves other than the State Government:Provided that different prices may be fixed for different units.]
