Section 12A(2) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(2)Any registered manufacturer, trader or consumer of specified forest produce who intends to purchase such forest produce mentioned in sub-section (1) shall not purchase the same without the permission in writing, of the State Government or the authorised officer. Such registered manufacturer, trader or consumer shall apply in writing for permission to State Government or the authorised officer clearly stating therein, the name of the seller, the quantity of such forest produce to be purchased and the rate agreed therefor.]
