Section 5 in The Maharashtra Forest Produce (Regulation Of Trade) Act, 1969
5. Restriction on purchase or transport of forest produce.
(1)On the issue of a notification under sub-section (3) of section 1 in any area, no person other than—(a)the State Government ;(b)an officer of the State Government authorised, in writing in that behalf ; or(c)an agent in respect of the unit in which the forest produce has grown ;shall purchase or transport the forest produce to which this Act applies.Explanation I.¬— Purchase of forest produce from the State Government, or the aforesaid Government Officer or agent, shall not be deemed to be a purchase in contravention of the provision of the Act.Explanation II. — A person having no interest in the holding who has acquired the right to collect any forest produce grown on such holding shall be deemed to have purchased such produce in contravention of the provisions of this Act.(2)Notwithstanding anything contained in sub-section (1).(a)a grower of any forest produce may transport such produce belonging to him from any place within the unit wherein such produce has grown, to any other place in that unit: and(b)forest produce purchased from the State Government or any officer or agent specified in the said sub-section by any person for manufacture of finished goods using such produce within the State or by any person for sale outside the State may be transported by such person outside the unit 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.(2a)Notwithstanding anything contained in sub-section (1), the Village Forest Management Committee shall, subject to the provisions of the Indian Forest Act, 1927 and the rules made thereunder, be entitled to transport and store the forest produce collected from the area earmarked or assigned to it.(3)Any person desiring to sell forest produce may sell it to the aforesaid Government Officer or agent at any depot situated within the said unit.
