Section 7(3) in The Orissa Kendu Leaves (Control of Trade) Act, 1961
(3)Nothing in this section shall be construed so as to debar the appropriation of leaves offered for sale if Government or their authorised officer, or agent have reason to believe that the leaves appertain to forests or lands belonging to Government and paying only such collection charges, if any, as Government may from time to time determine :Provided that in case of any dispute the Divisional Forest Officer or such other officer who may be specifically empowered in this behalf as specified in Sub-section (2) shall hear and dispose of the same in the manner provided therein.
