Section 12 in The Orissa Forest Produce (Control of Trade) Act, 1981
12. Disposal of Specified Forest Produce.
- [Specified forest produce purchased or collected by the State Government or by its officers or agents under this Act, shall be sold by auction or by calling tenders or otherwise as the State Government may, in public interest, by general or special order direct.] [Substituted by the Orissa Act 15 of 1987, See Orissa Gazette Extraordinary No. 1289 dated 14.9.1987.]
