Section 3(10) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969
(10)(i)Unless otherwise directed by the Divisional Forest Officer, the agent shall purchase the specified forest produce from persons mentioned in items (b) and (c) of sub-clause (ii) of clause (I) of Section 2 and collect specified forest produce from Government land at the deposit or depots opened by him it or ordered to be opened by the Divisional Forest Officer, in accordance with the provisions of the Act, the agreement and these rules. The Divisional Forest Officer may, from time to time, give him appropriate directions in this behalf, not inconsistent with the provisions of the Act, the rules and the agreement.(ii)The agent shall purchase and collect only such quality of specified forest produce as is fit for the purpose of consumption or use as raw material for manufacture or for trade and is described in agency notice. In addition to the above work, the agent if so required shall carry out such other words as are necessary and associated with the trade or specified forest produce within the unit in accordance with the instructions issued to him on the subject.
