Section 3(7) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
(7)Notwithstanding anything contained in these rules, State Government, where it is of opinion that it is expedient and necessary to do so may, for reasons to be recorded in writing therefor, appoint, any person, Co-operative Society, Gram Panchayat or the Madhya Pradesh State Tribal Co-operative Development Corporation Agent or agents for one or more units of each specified forest produce.
