Section 9(1) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971
(1)[The Government or authorised officer or agent shall be bound to purchase the minor forest produce offered for sale at the depot during the hours of business in the raw form, from all the growers, registered under section 10 at the price fixed under section 7:] [Substituted by Act No. 21 of 1974.]Provided that it shall be open to the Government or authorised officer or agent to refuse to purchase any minor forest produce which, in the opinion of the Government or authorised officer or agent, as the case may be, is not fit for the purpose of manufacture of finished goods using such produce or for any other commercial purpose.
