Section 5(1) in The Bihar Kendu Leaves (Control of Trade) Act, 1973
(1)On the declaration of a specified area under Section 3, no person other than -(a)the State Government,(b)an Officer of State Government authorised in writing in that behalf, or(c)an agent in respect of the unit in which the kendu leaves have grown, shall purchase kendu leaves from the grower in that area or transport the same.Explanation I. - Purchase of kendu leaves from the State Government or its authorised officer or agent shall not be deemed to be a purchase in contravention of the provisions of this Act.Explanation II. - A person holding no interest in the land who has acquired the right to collect kendu leaves grown on such land shall be deemed to have purchased such leaves in contravention of the provisions of this Act.
