Section 3(10) in The Orissa Forest Produce (Control of Trade) Rules, 1983
(10)(i)Unless otherwise directed by the Divisional Forest Officer the agent shall purchase the specified forest produce from persons mentioned in Sub-clause (i) of Clause (d) of Section 2 and collect specified forest produce from Government land at the depot of deports opened by him or ordered to be opened by the Divisional Forest Officer in accordance with the provisions of the Act, the agreement and these rules. The Divisional Forest Officer may, from time to time give him appropriate directions in this behalf, not inconsistent with the provisions of the Act, the rules and the agreement.(ii)The agent shall purchase and collect only such quality of specified forest produce as is fit for the purpose of consumption or use as raw materials for manufacture or for trade and is described in agency notice. In addition to the above work, the agent if so required, shall carry out such other works as are necessary and associated with the trade of specified forest produce within the unit in accordance with a instructions issued to him on the subject.
