Section 8 in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
8. State Government to purchase all resin offered for sale.
(1)The State Government shall be bound to purchase at the price fixed under Section 7 all resin offered for sale to or for it during the normal hours of business at a resin depot:Provided that it shall be open to an authorised officer to refuse purchase of such resin as in his opinion is not fit for the purpose of manufacture of resin products.(2)Any person aggrieved by the authorised officer's refusal to purchase resin under the proviso to sub-section (1), may, within fifteen days from such refusal, and in the manner prescribed, complain to the Divisional Forest Officer or such other officer as may be empowered by the State Government in that behalf (hereinafter referred to as the competent officer).(3)On receipt of a complaint under sub-section (2), the competent officer shall hold a summary inquiry and pass such order within thirty days of the receipt of the complaint as he may deem fit, and in case he finds such refusal to be improper, he may direct the authorised officer to purchase the same.(4)Where the competent officer finds the refusal of the resin proper but in his opinion, the resin may be purchased at a lower price, he may direct the authorised officer to purchase the same at such lower price as he deems fit.(5)Notwithstanding anything in sub-section (1), where the State Government or an authorised officer has reason to believe that any resin offered for sale was tapped from trees standing on any land which was vested in or belonged to the State Government or which was constituted as Reserved Forest or Protected Forest of Panchayati Forest, such resin may be appropriated without payment of price, and on payment only of such collection charges, if any, as the State Government or the authorised officer may determine.(6)The provisions of sub-sections (2) to (4) shall mutatis mutandis apply in relation to any action taken under sub-section (5).(7)Every order passed under this section shall be final.
