Section 5(2) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(2)Notwithstanding anything contained in sub-section (1),-(a)a grower of forest produce other than Mahua may transport his produce from any place within the unit wherein such produce is grown or is found to any other place in that unit; and a grower of Mahua may possess and transport Mahua from any place within the district where such Mahua is grown or is found to any place within that district;(b)any person any 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 his bona fide use or for consumption;(c)[ specified forest produce purchased from the State Government or any officer or agent specified in the said sub-section by any person for manufacture of goods within the State in which such specified forest produce is used as raw material or by any person for sale outside the State or by the licensed vendor may be transported by such person in accordance with the terms and conditions of a transit pass to be issued in that behalf by such authority in such manner and on payment of such fee as may be prescribed. Different rate of fee may be prescribed for different types of transport vehicle; and] [Substituted by M.P. Act No. 15 of 1987.](d)any person having right of nistar 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.
