Section 5(2) in The Bihar Forest Produce (Regulation of Trade) Act, 1984
(2)Notwithstanding anything contained in sub-section (1)-(i)a primary collector of a specified forest produce may transport his specified forest produce from any place within the unit wherein such specified forest produce is grown or is found to any other place in that unit;(ii)any person may transport the specified forest produce not exceeding the quantity as may be prescribed, from the place of purchase of such produce to the place where such produce is required for bona fide use or for consumption;(iii)specified forest produce purchased from the Government or any Officer or Agent specified in the said sub-section by any person for industrial purposes or manufacture of goods within the State in which such specified forest produce is used, as raw material or by person for sale or consumption outside the State or for import in the State or transport through this State or by the licensed vendor may be transported by such person 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; and(iv)any person having the right in any forest in respect of any specified forest produce under any law for the time being in force, may transport such produce for his domestic use or consumption in such quantity and subject to such terms and conditions as may be prescribed.
