Section 5(2)(a) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971
(a)[ a registered grower may collect any minor forest produce from any land belonging to him on which such produce is grown, and may transport the minor forest produce so collected, from such land to the nearest depot within the unit in which the said land is included; and] [Substituted by act No. 21 of 1974.]