Section 12 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
12. Retail sale of specified produce.
(1)No person shall engage himself in retail sale of a specified forest produce except under a licence granted under this section.(2)The Government may, for the purpose of facilitating retail sale of specified forest produce within the state, grant licences to as many persons as it may deem fit.(3)Any person who desires to engage himself in retail sale of a specified forest produce shall make an application in such form to such authority and in such manner as may be prescribed.(4)The prescribed authority may, on receiving such application and on payment of such fee, as may be prescribed, grant or renew a licence under such terms and conditions as may be prescribed.
