Section 5(2) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971
(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.]
