Section 11 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
11. Disposal of specified forest produce.
- All forest produce collected or to be collected from the forest of the State or purchased or to be purchased by the Government or by its agent unless otherwise directed, shall be disposed of by public auction every year preferably before the end of April.It shall be permissible to sell produce in anticipation of collection or purchase by or on behalf of Government on the basis of estimate.
