Section 12A in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
12A. [ Resale of excess of tendu leaves. [Substituted by M.P. Act No. 7 of 1989.]
(1)Any [manufacturer of bidis or dealer of tendu leaves] with whom [the excess quantity is left over after his requirement] [Substituted for 'the excess quantity is left over after his requirement or export' by M.P. Act No. 1 of 2008.] shall not re-sell such excess quantity of tendu leaves without the permission of the State Government or any officer as may be authorized in this behalf such [manufacturer of bidis or dealer of tendu leaves] [Substituted for 'manufacturer of bidis or exporter of tendu leaves' by M.P. Act No. 1 of 2008.] who intends to re-sell such tendu leaves shall apply to the State Government or to the authorised officer in such form containing such particulars as may be prescribed.(2)Any [manufacturer of bidis or dealer of tendu leaves] [Substituted for 'manufacturer of bidis or exporter of tendu leaves' by M.P. Act No. 1 of 2008.], who intends to purchase such excess quantity of tendu leaves mentioned in sub-section (1) of this section shall not purchase the same without the permission of the State Government or any officer as may he authorized in that behalf. Such [manufacturer of bidis or dealer of tendu leaves] [Substituted for 'manufacturer of bidis or exporter of tendu leaves' by M.P. Act No. 1 of 2008.] shall apply to the State Government or to the authorized officer in such form containing such particulars as may be prescribed.(3)On receipt of application under sub-section (1) for reselling the tendu leaves and the application under sub-section (2) for the purchase of such tendu leaves the State Government or the authorized officer may, on payment of such consideration by the purchaser, as may be prescribed grant the permission in writing to both of them.]
